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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(4) in The Chennai City Corporation Building Rules, 1972

(4)The Commissioner may require the applicant-
(a)to furnish him with any information which has not already been given or with a proper site plan, and
(b)to satisfy him that there are no objections which may lawfully be taken to the grant of permission to execute the work.