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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Tamilnadu - Subsection

Section 74(4) in Tamil Nadu Combined Development and Building Rules, 2019

(4)These rules shall not apply to the constructions in progress as per the valid approved plans on the date of coming into force of these rules provisions (i.e. 4th day of February 2019) and the exemption is applicable till the expiry of the Planning Permit or Building Permit with renewal period for the above such constructions in progress. It shall also not apply in cases of buildings constructed already as per the approved plan and completion certificate is awaited from the competent authority.Annexure - I[See rule 6 (7)]Form-AApplication for Permission for subdivision/layout or reconstitution or amalgamation of land for building purposes. And for change of use of land
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|-||| (Affix stamp size photograph of the applicant)|}ToThe Competent Authority............................................................