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

State of Tamilnadu - Subsection

Section 3(13) in The Chennai City Corporation Building Rules, 1972

(13)
(a)Every order of approval or refusal by the Commissioner of a site for building or order of permission or refusal to construct or reconstruct a building shall be accompanied by one set of plans and specifications duly signed by him indicating the approval, permission or refusal thereof.
(b)Two sets of approved or refused plans and specifications duly signed shall be retained by the Commissioner.