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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

State of Tamilnadu - Subsection

Section 112(2)(a) in Tamil Nadu Town and Country Planning Act, 1971

(a)all properties, funds and dues which are vested in or realisable by the planning authority shall vest in or be realisable by the Government.