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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Tamilnadu - Subsection

Section 19A(a) in The Chennai City Corporation Building Rules, 1972

(a)provide for the use of the occupants and of persons visiting the premises for the purpose of profession, trade, business, recreation or any other work, necessary parking space and parking facilities within the site, to the satisfaction of the Executive Authority and conforming to the standards specified in the Model By laws for parking standards.