Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Tamilnadu - Subsection Section 27(3) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993 (3)Every application for renewal shall be submitted to the Government through the executive authority within thirty days before the expiry of the approval.
