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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3) in Tamil Nadu District Municipalities Building Rules, 1972

(3)The executive authority may require the applicant -
(a)to furnish him with any information which has not already been furnished; or
(b)to satisfy him that there are no objections which may lawfully be taken to the grant of permission to execute the work.