Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3)(v) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015

(v)Member Secretary of the composite local planning authority/Member-Secretary of the new town development authority/ Regional Deputy Director of Town and Country Planning/ Regional Assistant Director of Town and Country Planning/ Member-Secretary of Chennai Metropolitan Development Authority, as the case may be, in which the swimming pool is constructed;