Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(91) in Tamil Nadu Combined Development and Building Rules, 2019 (91)"Prohibited Area" means any area specified or declared to be a Prohibited Area under the relevant Act by the Central or State Government from time to time;
