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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(a) in Tamil Nadu Town and Country Planning Act, 1971

(a)the manner in which the land in the region shall be used and in particular, the general locations of land and the extent to which the land may be used for residential, industrial, commercial, agricultural and recreational purposes or as forest or for mineral exploitation;