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

State of Tamilnadu - Subsection

Section 3(11) in The Chennai City Corporation Building Rules, 1972

(11)If any requisition made under sub-rule (9) or (10) is not complied with within the time limit specified thereunder, the application received under section 248 of the Act shall be deemed not to have been made.