Section 12(1)(c) in Tamil Nadu Town and Country Planning Act, 1971

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

(c)every new town development authority shall be-

(i)to prepare a new town development plan for its area;

(ii)to secure the laying out and development of the new town in accordance with the new town development plan;

(iii)to carry out building and other operations;

(iv)to provide water, electricity, gas, sewerage and other services, amenities and facilities.

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