Section 15(2)(iii) in Multi-Storeyed and Public Buildings Rules, 1973

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(iii) in Multi-Storeyed and Public Buildings Rules, 1973

(iii)a prominent private Architect, provided that the Architect member of the panel shall not have made the plans and designs for the buildings under consideration.

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State of Tamilnadu - Subsection

Section 15(2)(iii) in Multi-Storeyed and Public Buildings Rules, 1973