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 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2) in Tamil Nadu Combined Development and Building Rules, 2019

(2)The owner or registered developer shall submit a list of the appointed registered professionals with the application for Planning Permission or Building Permit to the competent authorities. Consent or undertaking from these professionals is needed in the required format at the time of seeking Planning Permission or Building Permit or change in professionals.