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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2)(a) in The Chennai City Corporation Building Rules, 1972

(a)the design and plans of the building shall be made and countersigned by a qualified architect not below the rank of an Associate of the Indian Institute of Architects;