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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in Tamil Nadu District Municipalities Building Rules, 1972

(2)If it is intended to use the hut or part thereof for any of the purpose specified in Schedule V to the Act or as a stage, cattle shed or cow-house, it shall be expressly stated in such application.