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[Cites 0, Cited by 0] [Section 2(13)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(13)(c) in Tamil Nadu Town and Country Planning Act, 1971

(c)the carrying out by a local authority or statutory undertaker of any temporary works for the purpose of inspecting, repairing or renewing any sewers, mains, pipes, cables or other apparatus, including the breaking open of any street or other land for that purpose;