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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(1) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(1)No site which would admit the storm-water draining into it owing to its level or location, shall be used for the construction of a building unless arrangements are made to prevent effectually the flooding of the site either by draining into a storm-water course if one is available, or by raising the level of the site to an adequate height by the deposit of layers of sand and non-prescribe material.