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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2)(b) in The Chennai City Corporation Building Rules, 1972

(b)the design and plan shall be scrutinised and approved by a panel comprising of the following members:-
(i)Engineer
(ii)a Town Planner of Government; and
(iii)a prominent private architect, provided that the architect member of the panel shall not have made the plans and designs.