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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3) in Tamil Nadu Combined Development and Building Rules, 2019

(3)The departments or agencies specified in sub-rule (2), which are exempted from seeking approval, shall send in advance to the competent authority the details of the development they intend to carry out for information and records of the competent authority and local body.