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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

(2)Every person, who constructs, reconstructs, adds to or alters a building shall take such steps or do such things as the executive authority or Government may direct or require so as to secure proper stability of the building and to render the building immune from any settlement or movement that may be caused in the soil resistance, lateral escape of soft soil, sliding of the substratum on sloping ground distributed on concentrated lateral pressure or other causes:Provided that when a building is permitted in exceptional cases with a length more than 10 metres, the foundation shall be built directly on rock or on pile foundation.