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[Cites 0, Cited by 3] [Section 32(2)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(2)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)Once in every five years after the date on which the master plan for an area comes into operation, the local planning authority may, and if so directed by the Government shall, after carrying out such fresh surveys as may be considered necessary and in consultation with the regional planning authority and the local authorities concerned, review the master plan and make such modifications in such plan wherever necessary and submit the modified master plan for the approval of the Government.