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[Cites 0, Cited by 0] [Section 35(15)] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(15)(a) in Tamil Nadu Combined Development and Building Rules, 2019

(a)where number of dwelling units exceeds 50 nos. or 2500sq.m. of commercial area sewage treatment plant shall be provided and maintained for the disposal of the sewage within the site itself as per the designs approved by such other Technical agencies as Government may impaneled from time to time.