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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1) in Tamil Nadu District Municipalities Building Rules, 1972

(1)Every person, who intends to construct, reconstruct or alter or add to a building other than a hut, shall submit an application to the executive authority for the approval of the site and for permission to execute the work in the forms specified in Appendix-A, with such variations as circumstances may require.