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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1)(b) in Multi-Storeyed and Public Buildings Rules, 1973

(b)The space so set apart as means of access shall be separately distinguished from any house, gully or open space for amenity requirement prescribed under the rules.