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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974

(1)Every multi-storeyed building erected shall be provided with at least one lift in addition to the required staircase; provided that in case of existing building without insisting on the provision of lift as long as the additional floor space does not exceed 110 square metres.