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 2] [Entire Act] State of Tamilnadu - Subsection Section 2(120) in Tamil Nadu Combined Development and Building Rules, 2019 (120)"Un-authorised Construction" means the erection or re-erection, addition or alterations which are not approved or sanctioned by the competent authority;
