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SC Upholds Rule 19 of Development Control Rules for Chennai Metropolitan Area - (15 Feb 2023)

PROPERTY

Supreme Court has upheld Rule 19 of Development Control Rules for Chennai Metropolitan Area which mandated that builders should reserve open spaces in the plots developed by them and observed that Rule 19 did not violate Article 14 or Article 300A of the Constitution.

Tags : SUPREME COURT   DEVELOPMENT CONTROL RULES   CHENNAI METROPOLITAN AREA  

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