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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Tamilnadu - Subsection

Section 96(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)to communicate without delay to the proper officer or servant of the planning authority any information which such Police Officer receives of a design to commit, or of the commission of, any offence against this Act or any rule or regulation made thereunder; and