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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3)(b) in Tamil Nadu Parks, Play-Fields and Open Spaces (Preservation and Regulation) Act, 1959

(b)Whenever such a general revision of approved lists has been completed, the Government shall publish in the prescribed manner the revised lists and such publication shall state that objections and suggestions will be considered if they reach the Government within a period of one month from the date of such publication.