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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2)(f) in Tamil Nadu Combined Development and Building Rules, 2019

(f)Any corrections or changes made in the plan or additional documents and details by the professionals to the competent authority shall be in consultation with the owners or developer and shall be with their acceptance or agreement.