Section 3(xvi) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017
(xvi)The Competent Authority shall scrutinise the applications submitted for exemption under section 113-C of the Act, along with the structural stability certificate and other data related to site and building and the Competent Authority shall decide on the corrective measures, if any, and communicate the same to the applicant for carrying out the corrections, within a time period as may be specified by the Competent Authority but not more than six months, failing which the regularization application shall be rejected.
