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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Tamilnadu - Subsection

Section 62(4) in Tamil Nadu Combined Development and Building Rules, 2019

(4)
(a)Every applicant will have to produce the structural safety & stability certificate for the above structures and for the building over which it will be erected from the Registered Structural Engineer (SER) and it shall be the liability of both the owner and the SER.
(b)Applicant has to produce or submit plans of structure to be erected.
(c)Projections: No Pager and/or Telephone Tower shall project beyond the existing building line of the building on which it is erected in any direction.