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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(12) in The Chennai City Corporation Building Rules, 1972

(12)Notwithstanding anything contained in these rules, the Commissioner shall, wherever it is incumbent on him under any Act or Rules, consult such officer of the Government before granting approval for the site or building and intimate the party accordingly.