Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(18) in Tamil Nadu Combined Development and Building Rules, 2019

(18)In residential or predominantly residential developments, provision for at-least one, bath room and water closet shall be provided for the use of servants or drivers, for each block exceeding 25 Dwelling units.