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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(ii) in Tamil Nadu Panchayats Building Rules, 1997

(ii)Any building constructed, reconstructed, altered or added to or intended to be constructed, reconstructed, altered or added to by the Government in accordance with such plan and in such manner as may be approved or directed in pursuance of any statutory provisions in that behalf;