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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(ii) in Tamil Nadu Town and Country Planning Act, 1971

(ii)the suspension, restriction or modification, so far as may be necessary for the proper carrying out of such development plan, of any provision in the Tamil Nadu Estates Land Act, 1908 (Tamil Nadu Act I of 1908), affecting the conversion of holdings or portions thereof into building-land in the area included in such development plan.