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[Cites 0, Cited by 0] [Section 35(20)] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(20)(c) in Tamil Nadu Combined Development and Building Rules, 2019

(c)In cases where second basement is proposed for parking and incidental uses, sufficient provision for lighting and ventilation and also for protection from fire to the satisfaction of Directorate of Fire and Rescue Services shall be made.