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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3) in Tamil Nadu Panchayats Building Rules, 1997

(3)The application for lay-out approval shall be accompanied by an up-to-date encumbrance certificate of the land specifying ownership and also the authenticated survey sketch. It shall be entertained only from the owner of the land or from any other person who possesses the power of attorney duly registered.