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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(b) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(b)where the building proposed to be constructed is situated in an urban agglomeration falling within category II or category III specified in Schedule I, in excess of five hundred square metres: