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[Cites 0, Cited by 2] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(1) in Tamil Nadu Town and Country Planning Act, 1971

(1)Immediately after the detailed development plan has been approved by the Director, the local planning authority shall publish a notice in the Tamil Nadu Government Gazette and in the leading daily newspapers of the region of the approval of the detailed development plan and such notice shall state the place or places and time at which the said plan shall be open to the inspection of the public.