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[Cites 0, Cited by 0] [Section 40(5)] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(5)(d) in Tamil Nadu Combined Development and Building Rules, 2019

(d)If the building is utilized for any other purpose during this period and the occupancy confirmation certificate from the appropriate authority (ELCOT) is not furnished, the Bank Guarantee shall be invoked and the caution deposit shall be forfeited by transferring the same to the Competent Authority's account.