Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52(16)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(16)(ii) in Tamil Nadu Combined Development and Building Rules, 2019

(ii)No portion of a room shall be assumed to be lighted, if it is more than 7.5m away from the opening assumed for lighting that portion.