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[Cites 0, Cited by 0] [Section 125(2)] [Section 125] [Entire Act]

State of Tamilnadu - Subsection

Section 125(2)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)the betterment fee in respect of any land which any local authority was, immediately before the commencement of this Act, entitled to levy, assess and recover under the said Act, may be levied, assessed and recovered by the local planning authority concerned under the said Act as if this Act had not been passed.