Section 3(1) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
(1)Every person, who intends to construct/reconstruct a building or who intends to put to use any agricultural land to any non-agricultural purpose or to carry out engineering, mining or allied operations, shall submit an application to the executive authority for the approval of the proposal and for permission to execute the work in the form specified in Appendix-A.
