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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Tamilnadu - Subsection

Section 4A(1) in Tamil Nadu Panchayats Building Rules, 1997

(1)in every building owned or occupied by the Government or a statutory body or a Company or an Institution owned or controlled by the Government, rain water harvesting structure shall be provided in the manner specified in sub-rule (6) of rule 4, on or before the 10th October 2003;