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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(3) in Tamil Nadu Combined Development and Building Rules, 2019

(3)For the purpose of this regulation, existing development is defined as one where the extent of ground area covered by structures already existing prior to application for Building Permit is 25 per cent and above of the total site area.