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[Cites 0, Cited by 0] [Section 217B(2)] [Section 217B] [Entire Act]

State of Tamilnadu - Subsection

Section 217B(2)(a) in Tamil Nadu District Municipalities Act, 1920

(a)When any department of the Central Government or State Government or any local authority proposes to carry out any construction or reconstruction of building on any land or put to use any agricultural land to non-agricultural purpose or carry out any engineering, mining or other allied operations on any land within the area of the hill station, the officer-in-charge thereof shall inform, in writing, the Committee for Architectural and Aesthetic Aspects constituted under section 217-C (hereinafter in this Chapter referred to as the Committee) the intention to do so, giving full particulars thereof, and accompanied by such plans and documents at least three months before commencing such activities.