Section 26(2) in Tamil Nadu Combined Development and Building Rules, 2019
(2)Considering the specific aspects for the control of construction of building or use of land in the notified area of any Nuclear Installations in the State of Tamil Nadu, Nuclear Installations (Regulation Building and use of Land) Rules, 1990 will be applicable in areas within 4.8 Km from any portion of the boundary of any stretch Nuclear Installations on such date as the Government may by notification appoint.Part - VI Development Rules
