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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(3) in Tamil Nadu Combined Development and Building Rules, 2019

(3)For the purposes of this rule, Wind Electricity Generator means the equipment used for converting wind energy to electricity including the medium voltage unit transformer by whatever name called including windmill, wind turbine generator or wind electric converter as approved for used by the Ministry of New and Renewable Energy, Government of India and included in its Revised List of Models and Manufacturers.Explanation. - Wind Electricity Generator shall not fall within the definition of 'Building' as defined under clause of (15) of rule 2 of these rules.