Section 27 in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
27. Approval or refusal by Government.
(1)The Government on receipt of the recommendations of the Architectural and Aesthetics Aspects Committee may either approve the proposal with or without such modifications as it deems fit or reject the proposal.(2)Any approval accorded by the Government will be valid for a period of one year from the date of issue of approval which may be extended for a further period of one year if the constructions have been commenced and there are no deviations from the approved plan.(3)Every application for renewal shall be submitted to the Government through the executive authority within thirty days before the expiry of the approval.
