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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(9)(b) in The Chennai City Corporation Building Rules, 1972

(b)to satisfy him that there are no objections which may lawfully be taken for the approval of the site or to grant permission to execute the work or for both.