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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(ii) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

(ii)in respect of the "Buildings other than those specified in item (i) above," the Member-Secretary of the Chennai Metropolitan Development Authority who will receive the regularization applications and issue suitable orders by following the procedures set out in the guidelines.