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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(12) in Tamil Nadu Combined Development and Building Rules, 2019

(12)Not withstanding anything stated above, layouts for EWS housing, site and services schemes, and Slum improvement may be approved subject to certain conditions as may be stipulated by the Competent Authority.