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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Tamilnadu - Subsection

Section 122(2)(i) in Tamil Nadu Town and Country Planning Act, 1971

(i)the time within which the Government or the Director to direct modifications in or to give consent for the publication of the notice of preparation of and approval to any development plan;