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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Tamilnadu - Subsection

Section 62(3) in Tamil Nadu Combined Development and Building Rules, 2019

(3)Requirement. - The Service provider shall have obtained necessary permission from the Standing Advisory Committee on Radio Frequency Allocation" (SACFA) issued by Ministry of Telecommunications before seeking Building Permit for the telecommunication structures.