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[Cites 0, Cited by 0] [Section 20(11)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(11)(c) in Tamil Nadu Combined Development and Building Rules, 2019

(c)In case the use is changed or unauthorized construction is made, the authority is authorised to discontinue such services or cause discontinuance of such service.