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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2)(m) in Tamil Nadu Combined Development and Building Rules, 2019

(m)In the event of any deviations the Registered Architect or Engineer is the solely responsible to bring it to the notice of the competent authority.