Section 10(3) in Tamil Nadu Town and Country Planning Act, 1971
(3)Any inhabitant or any local authority or institution in the areas in respect of which any notification has been published under sub-section (1) may, within two months from the date of the publication of the notification in the Tamil Nadu Government Gazette, submit any objection or suggestion in writing to anything contained in that notification to the Government and the Government shall consider all such objections or suggestions.
