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

State of Tamilnadu - Subsection

Section 47(11) in Tamil Nadu Combined Development and Building Rules, 2019

(11)The cost of laying improvements to the systems in respect of road, water supply, sewerage, drainage or electric power supply that may be required as assessed by the concerned authority, namely, the local body and Tamil Nadu Electricity Board, shall be borne by the applicant.