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

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

(a)every local planning authority shall be -

(i)to carry out a survey of the region and prepare reports on the surveys so carried out;

(ii)to prepare an existing land use map and such other maps as may be necessary for the purpose of preparing a regional plan;

(iii)to prepare a regional plan;

(iv)to carry out or cause to be carried out such works as are contemplated in the Master Plan and Detailed Development Plan.

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