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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2)(k) in Tamil Nadu Combined Development and Building Rules, 2019

(k)The Registered Architect or Registered Engineer and the structural engineer shall be responsible for adhering to the provisions of the relevant and prevailing Indian Standard Specifications including the National Building Code. However they will not be held responsible for the severe damage or collapse that may occur under any natural force going beyond their design courses provided in the above said Standards or National Building Code.