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 47] [Entire Act] State of Tamilnadu - Subsection Section 47(10) in Tamil Nadu Combined Development and Building Rules, 2019 (10)When the area of land proposed for subdivisions is 20 hectares or more the competent authority may reserve at least 3 percent of the total area for commercial purposes.
