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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Tamilnadu - Subsection

Section 122(2)(u) in Tamil Nadu Town and Country Planning Act, 1971

(u)the manner and the constitution of provident funds for the whole time paid members and officers and other servants of planning authorities and the conditions subject to which such funds may be constituted;