Section 2(xxxii) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
(xxxii)"New building" means buildings coming under the categories mentioned in clauses (a) to (g) of item I in Appendix-I for which construction plans are to be submitted to the executive authority under rule 3.] [Inserted by G.O. Ms. No. 112, Municipal Administration and Water Supply Department (MA-1) dated 16th August 2002, published in Tamil Nadu Government Gazette, Part Ill-Section 1(a), dated 11th September2002.]
