Section 60(1)(a) in Tamil Nadu Town and Country Planning Act, 1971

[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

(a)For the purposes of assessing the development charge, the use of land and building shall be classified under the following categories:-

(i)industrial;

(ii)commercial;

(iii)residential;

(iv)agricultural; and

(v)miscellaneous

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