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[Cites 0, Cited by 3] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(2) in Tamil Nadu Town and Country Planning Act, 1971

(2)The resolution under sub-section (1) shall be published by the local planning authority in the prescribed manner by notification in the District Gazette concerned and such notification shall contain such particulars as may be prescribed and specify the time and place where a plan of the area may be inspected.