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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(17) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

(17)"Unapproved layout or sub-division" means a layout or sub-division of land made without the prior approval or concurrence of the Director of Town and Country Planning or the Chennai Metropolitan Development Authority, as the case may be;