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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(12) in Tamil Nadu Combined Development and Building Rules, 2019

(12)If a Non High Rise building contains more than one use and the allow-ability of the built space with reference to the abutting road width and exclusive passage width shall be decided based on the number of dwellings for the residential use and equivalent floor area allowable for commercial and other uses.