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[Cites 0, Cited by 4] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2) in Tamil Nadu Town and Country Planning Act, 1971

(2)The Government shall, after the modifications, if any directed by them, have been made, give their consent to the appropriate planning authority to the publication of a notice under section 26 of the preparation of the regional plan, the master plan or the new town development plan.