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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2)(e) in Tamil Nadu Combined Development and Building Rules, 2019

(e)They shall personally comply with all queries or requisitions received from the competent authority in connection with the work under their charge promptly, expeditiously and fully at one time. When they do not agree or cannot comply with the requisition or query, they shall state their objection in writing within the time as may be stipulated so that, the competent authority can decide on its merit in the matter.