Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Tamilnadu - Subsection Section 15(1) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014 (1)The hostel, lodging house or home for women and children shall be housed in a building approved by the competent authority under the relevant law.
