Section 25 in Tamil Nadu Panchayats Building Rules, 1997
25. Multi-storeyed and public buildings.
- Every person intending to construct, re-construct, add to or alter any pubic building other than Government building shall follow the provisions of the Multi-Storeyed and Public Building Rules, 1973 issued under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920):Provided that the Executive Authority shall not grant approval for construction, re-construction, addition or alteration of any such building without consulting the concerned Joint Director or Deputy Directory of Town and Country Planning.
