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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(6)(b) in Tamil Nadu Combined Development and Building Rules, 2019

(b)The building and use of land shall conform to the conditions that may be imposed while sanctioning the layout. The space set apart for commercial, institutional, industrial or other uses shall be used only for the purpose set apart. However conversion of the use of these non-residential use sites can be considered and decided on its merits when it is proved by the developer that demand for the same does not exist.