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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(i) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(i)"master plan" , in relation to an area within an urban agglomeration or, any part thereof, means the plan (by whatever name called) prepared under any law for the time being in force or in pursuance of an order made by the State Government for the development of such area or part thereof;