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[Cites 0, Cited by 0] [Section 35(22)] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(22)(b) in Tamil Nadu Combined Development and Building Rules, 2019

(b)The applicant not being a Government department or agency shall pay a sum of Rs. 10,000/- (Rupees ten thousand only) as earnest money non interest bearing refundable deposit and same should be utilized for the purpose of installing the display board as prescribed in Rule 10(8) on the site by Local body, in the event of the applicant not fulfilling the conditions stated in (a) above.