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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(2)(iii) in Tamil Nadu Combined Development and Building Rules, 2019

(iii)any other urban infrastructure development such as water supply, sewerage, drainage, electricity, education, health, notified by the State Government Department or Government Agency or local body.