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

State of Tamilnadu - Subsection

Section 3(3) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

(3)The application as well as the plans and specifications shall be signed by the owner of the site and building or be accompanied by a letter of authority or consent from the owner of the site and building if the applicant himself is not the owner. They shall also be signed by an architect:Provided that the licensed building surveyor or an engineer can prepare the plans for buildings not exceeding fifty square metre of the floor area.