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State of Tamilnadu - Section

Section 15 in Management and Preservation of Properties of Religious Institutions Rules

15. Execution of minor building works in anticipation of sanction.

- A trustee or the Board of Trustees, as the case may be, shall not undertake or commence any building work without the sanction of the appropriate authority, provided that minor repairs, which cannot be postponed, owing to urgency, may be executed in anticipation of sanction applied for.