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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Tamilnadu - Subsection

Section 103(2) in Tamil Nadu Town and Country Planning Act, 1971

(2)Every meeting of the Board or any planning authority, the minutes of the proceedings of which have been duly signed as prescribed shall be taken to have been duly convened and to be free from all defects and irregularities.