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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(10) in Tamil Nadu Combined Development and Building Rules, 2019

(10)Where more than one type of development such as High rise building, Non High rise building. is existing or proposed in a site, -
(a)the setback shall be regulated with reference to the individual type of development,
(b)the height of building, abutting road width shall be regulated with reference to the highest order of development existing or proposed
(c)the Floor Space Index, coverage etc. shall be regulated with reference to the dominant type of development on the basis of floor area within the site.