Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 25 in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

25. Forwarding the application to the Government.

- As soon as may be, but not later than thirty days from the date of receipt of the application, the executive authority shall forward the application for buildings along with all the particulars and details to the Convenor of the Architectural and Aesthetics Aspects Committee, together with his remarks on the application duly verifying the adequacy of particulars and details.