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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(d) in Tamil Nadu Urban Local Bodies (Provision Of Special Facilities For The Differently Abled Persons In The Multi-Storeyed and Public Buildings) Rules, 2013

(d)Sufficient number of special toilets for the use of the differently abled persons depending upon the plinth area and units, preferably located in the ground floor. The size of the toilet block, the arrangement of various accessories within the toilet shall follow the specifications given in the National Building Code;