Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act] State of Tamilnadu - Subsection Section 17(2)(h) in Tamil Nadu Town and Country Planning Act, 1971 (h)the provision for the improvement of areas of bad layout or obsolete development and slum areas and for relocation of population;