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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(4) in Tamil Nadu Combined Development and Building Rules, 2019

(4)The Executive Authority of the Local Body may, for scrutinizing the applications for Building Permit shall collect scrutiny fee from the applicants, along with the plan or revised plan or modified plan submitted by the applicant, at the rates as may be prescribed and notified by the Government from time to time