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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

State of Tamilnadu - Subsection

Section 112(2)(c) in Tamil Nadu Town and Country Planning Act, 1971

(c)for the purpose of realising properties, funds and dues referred to in clause (a), the functions of the planning authority shall be discharged by the Government.