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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(1)(b) in Tamil Nadu Combined Development and Building Rules, 2019

(b)if a notice has been issued in respect of such building or part thereof requiring the alteration of restriction of any works specified in such notice have not been commenced or completed.