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

State of Tamilnadu - Subsection

Section 4(5) in Tamil Nadu Panchayats Building Rules, 1997

(5)No approval to the construction or reconstruction, or addition or alteration to a building shall be given in case where the clearance between the building and the aerial line has been lower than -
(a)1.5 metres for low tension lines, 1.75 metres from high tension lines from accessible portions or buildings measured horizontally and 1.25 metres for both low tension and high tension lines from inaccessible portions measured horizontally;
(b)2.5 metres from portions of buildings not accessible to persons measured vertically; and
(c)4.5 metres from accessible portions of buildings measured vertically.