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

State of Tamilnadu - Subsection

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

(k)the form in which any application for permission for development shall be made, the particulars to be furnished in such application and documents and plans which shall accompany such application;