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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Tamilnadu - Subsection

Section 72(2) in Tamil Nadu Combined Development and Building Rules, 2019

(2)Any exemption granted under this rule shall not be deemed to be approval or permission for construction or reconstruction of any building required by or under the Act and the appellant after getting the exemption shall obtain building permit by submitting required plans and paying fees, charges, and deposits applicable for the development.