Section 4(1)(iv) in The Chennai City Corporation Building Rules, 1972

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State of Tamilnadu - Subsection

Section 4(1)(iv) in The Chennai City Corporation Building Rules, 1972

(iv)if the construction of a building thereon is for public worship, unless the site is certified by the Commissioner of Police that it is not likely to endanger public peace and order:

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State of Tamilnadu - Subsection

Section 4(1)(iv) in The Chennai City Corporation Building Rules, 1972