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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(c) in Tamil Nadu Combined Development and Building Rules, 2019

(c)The executive authority of local body or agency or person to whom this power has been delegated by the executive authority shall collect a demolition charges as specified by the competent authority. and that he will abide by the rules and other conditions if any, stipulated for demolition of such buildings.