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[Cites 0, Cited by 0] [Section 10(9)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(9)(a) in Tamil Nadu Combined Development and Building Rules, 2019

(a)Approval of drawings and acceptance of any statement, documents, structural report, structural drawings, progress certificate or building completion certificate shall not discharge the Registered Engineer on Record, the Registered Architect on Record, Registered Construction Engineer on Record, Registered Structural Engineer on Record, Registered Developer and Owner from the responsibilities imposed under the Act, these rules and the laws of tort and local Acts.