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[Cites 0, Cited by 1] [Section 10(1)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)from time to time declare their intention to specify any area in the State (other than Chennai Metropolitan Planning area) to be a local planning area after taking into consideration-
(i)the population of such area which shall not be less than the minimum and more than the maximum as may be prescribed.
(ii)the development of such area for industrial or commercial purposes;
(iii)the fact whether such area has been reserved or designated in a regional plan as the site for a new town; or
(iv)such other matters as may be prescribed;