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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3) in Tamil Nadu District Municipalities Building Rules, 1972

(3)No site, wherein soil and sub-soil would be saturated with water that dampness of the floor and walls of the building would be inevitable, shall be used for the construction of a building unless a damp-proof course of a type, approved by the executive authority, is provided in basement of the building not higher than the level of the lowest floor and unless the flooring is made with materials approved by the executive authority which would effectively prevent the dampness rising in the floor of the building.