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

State of Tamilnadu - Subsection

Section 12(2) in The Special Rules for the Mulit-storeyed and Public Buildings, 1974

(2)The Corporation Commissioner may insist on more than one lift in each case on merits with reference to height, number of families, door space, use to which the building is put to.