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[Cites 0, Cited by 0] [Section 217B(2)] [Section 217B] [Entire Act]

State of Tamilnadu - Subsection

Section 217B(2)(b) in Tamil Nadu District Municipalities Act, 1920

(b)Where the Committee raises any objection to the proposed construction or reconstruction or putting to use any agricultural land to non-agricultural purpose or the carrying out any engineering, mining or other allied operations, on the ground that such proposal is not in conformity with the provisions of this Chapter or the rules made thereunder or for any other material consideration, the officers of Central Government or the State Government or any local authority, as the case may be, shall,-
(i)either make necessary modifications in the proposed construction or reconstruction of building or putting to use any agricultural land to non-agricultural purpose or the carrying out any engineering, mining or other allied operations to meet the objection raised by the Committee; or
(ii)submit such proposal together with the objections raised by the Committee to the State Government for approval.