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

State of Tamilnadu - Subsection

Section 27(5) in The Chennai City Corporation Building Rules, 1972

(5)If any information or plan required under sub-rules (1), (2) and (3) is, in the opinion of the Commissioner, incomplete or defective, he may require further information or fresh plan to be furnished.