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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(15) in The Chennai City Corporation Building Rules, 1972

(15)The copy of the approved site plan and building plans signed by the Commissioner and returned to the applicant shall be kept at the site of the building at all times when building operations are in progress and such plans shall be made available at a reasonable times for the inspection of the Commissioner or any officer authorised by him in that behalf.