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

State of Tamilnadu - Subsection

Section 3(xv) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

(xv)The plans accompanying the applications for Ordinary, Special Buildings, Group Developments and Multi- Storied Buildings irrespective of usage category of the building have to be signed by the Registered Architect / Registered Civil Engineer/ Licenced Surveyor as per requirement;