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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(3) in Tamil Nadu District Municipalities Building Rules, 1972

(3)Minimum width of doors, corridors or passage. - No doorway or corridor or passage serving as exit to a building shall be less than 1 metre in width. The doors of kitchen, bath and flush out latrine shall not be less than 0.60 metre clear in width and the passage leading to the same shall not be less than 0.75 metres:[Provided that this rule shall not apply to the plots in respect of the layout approved by the Director of Town and Country Planning or [Chennai] [Added by G. O. Ms. No. 3. R.D. & L. A., dated 2nd January 1982.] Metropolitan Development Authority in respect of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area or by the Officers to whom such powers are delegated by them, for development by the Tamil Nadu Housing Board, the Tamil Nadu Slum Clearance Board and similar Quasi-Government Agencies.]