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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(c) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Rules, 1990

(c)The Panchayat Building Rules, 1970 shall mutatis mutandis apply in regard to the terms and conditions for the grant of licence for erection or re-erection of buildings and for the approval of lay-outs. Failure to carry out the provisions shall be punishable with fine which may extend to five thousand rupees.