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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(3)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)the representatives of local authorities as specified below:-
(i)in cases where there is only one local authority functioning in a local planning area and such local authority has not been declared as the local planning authority, two representatives nominated by that local authority and the Chief Executive Officer of that local authority;
(ii)in other cases where there are two or more local authorities functioning in a local planning area, such persons not exceeding four in number who are members of the local authorities functioning in the whole or part of the area, appointed by the Government;