Section 2(2)(iii) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

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State of Tamilnadu - Subsection

Section 2(2)(iii) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

(iii)in case of a "Multi-Storied Building", the Director of Town and Country Planning, who will receive and process the regularization application and give concurrence to the respective Regional Deputy Directors of Town and Country Planning or Member-Secretary of the Planning Authorities, as the case may be to pass suitable orders by following the procedures set out in the guidelines;

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State of Tamilnadu - Subsection

Section 2(2)(iii) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017