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

State of Tamilnadu - Subsection

Section 3(1) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015

(1)Every owner or occupier of a land, who intends to construct a swimming pool therein, shall submit an application for permission to construct a swimming pool to the Executive Authority concerned in Form I. Only after obtaining the permission of the Executive Authority, the applicant shall begin the construction of the swimming pool.