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[Cites 0, Cited by 0] [Section 272] [Entire Act]

State of Tamilnadu - Subsection

Section 272(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)If any person intends to construct or re-construct a building, he shall send to the Commissioner-
(a)an application in writing for approval of the site together with a site-plan of the land; and
(b)an application in writing for permission to execute the work together with a ground plan, elevations and sections of the building and a specification of the work.