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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(1)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)In classifying the use of land and building under any of the categories mentioned in clause (a), the predominent purpose for which such land and building are used shall be the main basis for such classification.