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 3(13)] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(13)(b) in The Chennai City Corporation Building Rules, 1972 (b)Two sets of approved or refused plans and specifications duly signed shall be retained by the Commissioner.