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State of Tamilnadu - Section

Section 50 in The Tamil Nadu Cinemas (Regulation) Rules, 1957

50.

Every person who constructs, re-constructs, adds to, or alters a building shall comply with the following requirements:-The ground floor of lowest floor of the building shall be at such a level as will allow of the effectual drainage of that floor. It shall, ordinarily, be not less than [half a metre] [Substituted by G.O. Ms. No. 3999, Home, dated the 23rd November 1962.] above the ground or site level.