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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(6) in The Chennai City Corporation Building Rules, 1972

(6)If any requisition made under sub-rule (4) or sub-rule (5) is not complied with within one month, the application received under section 248 of the Act shall be deemed not to have been made.