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[Cites 0, Cited by 0] [Section 20(11)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(11)(b) in Tamil Nadu Combined Development and Building Rules, 2019

(b)No connection to the water mains or sewer line or electricity distribution line with a building shall be made without the prior permission of the authority and without obtaining completion certificate.