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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Tamilnadu - Subsection

Section 71(iii) in Tamil Nadu Combined Development and Building Rules, 2019

(iii)Any building constructed, reconstructed, altered or added to or intended to be constructed, reconstructed, altered, or added to, to function solely as a temporary hospital for the reception and theater for persons suffering from infectious disease.