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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(4) in Tamil Nadu Combined Development and Building Rules, 2019

(4)In cases where the application for construction of the building is not in accordance with any of the Acts or these rules, or where the applicant fails to furnish the additional particulars called for, the competent authority may reject the application or refuse permission for reasons to be recorded in writing, and furnish a copy of the same to the applicant.