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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(iv) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

(iv)The requirements for compliance of certain planning parameters viz., Road Width, Setbacks, Floor Space Index, Vehicular Parking, Open Space Reservation (OSR) shall be as per Annexure-IA and IB for Chennai Metropolitan Planning Area and Directorate of Town and Country Planning areas, respectively, for exemption under these rules to the extent indicated herein. Therefore, similar requirements under the provisions of other Statutes/Rules like Tamil Nadu District Municipalities Building Rules, 1972, Tamil Nadu Panchayats Building Rules, 1997 and Multi-Storied and Public Buildings Rules, 1973, etc., will stand exempted to the extent as provided under these rules;