Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in Tamil Nadu District Municipalities Building Rules, 1972

(2)Permission to the construction or reconstruction of, or addition or alteration to a building shall be refused in case where the clearance between the building and the aerial lines is less than -
(a)1.5 metres follow tension lines, 1.75 metres for high tension lines from accessible portions of buildings measured horizontally and 1.25 metres for both low tension and high tension lines from inaccessible portion measured horizontally;
(b)2.5 metres from portions of buildings not accessible to persons, measured vertically; and
(c)4.5 metres from accessible portion of buildings, measured vertically.