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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)every local planning authority shall be-
(i)to carry out a survey of the local planning area and prepare reports on the surveys so carried out;
(ii)to prepare a present land use map and such other maps as may be necessary for the purpose of preparing a master plan or a detailed development plan;
(iii)to prepare a master plan and a detailed development plan;
(iv)to carry out or cause to be carried out such works as are contemplated in the master plan and detailed development plan;