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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(1) in Tamil Nadu Town and Country Planning Act, 1971

(1)For the purpose of enabling a new town development authority to defray expenditure properly chargeable to capital account including the provision of working capital, the Government may, make advances to the new town development authority repayable over such periods and on such terms as may be approved by the Government.