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

State of Tamilnadu - Subsection

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

(c)from time to time declare their intention to specify any area as the site for a new town, 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; and copies for such notification shall be sent to the local authorities which are situated in the area so specified.