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State of Tamilnadu - Section

Section 69 in Tamil Nadu Combined Development and Building Rules, 2019

69. Discretionary Powers.

(1)In specific cases where a clearly demonstrable hardship is caused the Government may relax any of the parameters prescribed by these rules.
(2)In the case of organized market and shopping centers, the Government may, at its discretion, permit use of machinery not exceeding 15 horsepower in respect of each shop, if it is considered that such permission shall not be injurious to health or amenity for the area.