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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(4) in Tamil Nadu Combined Development and Building Rules, 2019

(4)Where for an area, a Detailed Development Plan has been prepared and the consent has been given under sub-section-11 of section 9D or section 27 of the Act, the provisions of that Detailed Development Plan shall apply.