Section 11 in THE TELANGANA STATE BUILDING PERMISSION APPROVAL AND SELF CERTIFICATION SYSTEM (TS-bPASS) ACT, 2020
11. Combined Application Form (CAF).
(1)It shall be competent for the Government to prescribe combined application forms which may consist of,-(a)forms under Central enactments without any change; and(b)existing forms or new forms in lieu of the existing forms under State enactments.(2)All Departments or Authorities concerned shall accept such application forms for processing and issue of required clearances.
