Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Tamilnadu - Subsection Section 21(3) in Tamil Nadu Combined Development and Building Rules, 2019 (3)The affixing of such written notice or any part of such premises shall be deemed to be a sufficient intimation to the occupiers of such building or portion thereof.
