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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(iii) in Tamil Nadu District Municipalities Building Rules, 1972

(iii)I agree to make any alterations which may be required by any notice issued or by any order confirmed by the executive authority under section 205 or section 216 of the Tamil Nadu District Municipalities Act, 1920, as the case may be.