Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(xxxi) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

(xxxi)"Auxiliary back up" means electrically-operated or fuel-fired boilers or systems to heat water coming out from solar water heating system to meet continuous requirement of hot water;] [Inserted by G.O. Ms. No. 112, Municipal Administration and Water Supply Department (MA-1) dated 16th August 2002, published In Tamil Nadu Government Gazette, Part Ill-Section 1(a), dated 11th September 2002.]