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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(6)(a) in Tamil Nadu Combined Development and Building Rules, 2019

(a)The land for community recreational purposes shall be restricted to ground level, in a shape and location to be specified by the competent authority. The land so reserved shall be free from any construction by the layout owner or developer.