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[Cites 0, Cited by 3] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(1) in Tamil Nadu Town and Country Planning Act, 1971

(1)A local planning authority may, by resolution, decide.-
(a)to prepare a development plan to be called the "detailed development plan" in respect of any land within its planning area; or
(b)to adopt with or without modifications a detailed development plan proposed by all or any of the owners of any such land.