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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(10) in The Chennai City Corporation Building Rules, 1972

(10)If any particulars or documents are, in the opinion of the Commissioner, incomplete or defective, he may within thirty days from the date of receipt of the same, require further particulars or documents to be furnished.