Section 3(1)(e) in Tamil Nadu Urban Local Bodies (Provision Of Special Facilities For The Differently Abled Persons In The Multi-Storeyed and Public Buildings) Rules, 2013

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State of Tamilnadu - Subsection

Section 3(1)(e) in Tamil Nadu Urban Local Bodies (Provision Of Special Facilities For The Differently Abled Persons In The Multi-Storeyed and Public Buildings) Rules, 2013

(e)Reservation of ten percent of the required car parking, subject to a minimum of two car parkings near the entrance of the building in such a way to provide easy access to the lift and the staircase.

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State of Tamilnadu - Subsection

Section 3(1)(e) in Tamil Nadu Urban Local Bodies (Provision Of Special Facilities For The Differently Abled Persons In The Multi-Storeyed and Public Buildings) Rules, 2013