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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Tamilnadu - Subsection

Section 72(1)(a) in Tamil Nadu Combined Development and Building Rules, 2019

(a)The Government or any other authority empowered by the Government by a notification published in the Tamil Nadu Government Gazette, may either suo motu or on application exempt from the operation of all or any of the provision of these rules, for reasons to be recorded in writing, any building or any specified class of buildings provided that such application is made within sixty days from the date of receipt of the order of the Competent Authority against which such application is made to the Government or the authority empowered by the Government, as the case may be.