Section 27B in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
27B. Approval or refusal by the Collector.
(1)The Collector on receipt of the recommendation of the District Committee for Architectural and Aesthetics Aspects may either approve the proposal with or without such modifications as he deems fit or reject the proposal.(2)Any approval accorded by the Collector will be valid for a period of one year from the date of issue of approval which may be extended for a further period of one year if the construction have been commenced and there are no deviations from the approved plan.(3)Every application for renewal shall be submitted to the Collector through the executive authority within thirty days before the expiry of the approval.
