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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(iii) in Tamil Nadu District Municipalities Building Rules, 1972

(iii)Any building constructed, reconstructed, altered or added to or intended to be constructed, reconstructed, altered or added to, to function solely as a temporary hospital for the reception and theatre for persons suffering from infectious disease.