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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Tamilnadu - Subsection

Section 65(3) in Tamil Nadu Town and Country Planning Act, 1971

(3)Every local authority shall contribute such moneys not exceeding ten per centum of the general fund of such local authority to the Fund Account of the planning authority as the Government may specify from time to time.