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[Cites 0, Cited by 0] [Section 39(13)] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(13)(b) in Tamil Nadu Combined Development and Building Rules, 2019

(b)The applicant not being a Government department or agency shall pay a sum of Rs. 10,000/- (Rupees ten thousand only) as earnest money non-interest bearing refundable deposit and same should be utilized for the purpose of installing the prescribed size board on the site by local body, in the event of the applicant not fulfilling the conditions stated in clause (a) above.