Section 20(2)(f) in Tamil Nadu Town and Country Planning Act, 1971

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(f) in Tamil Nadu Town and Country Planning Act, 1971

(f)the particulars regarding the number and nature of houses to be provided by the local planning authority in cases where the detailed development plan provides for any housing or rehousing, the approximate extent of land to be acquired, the details of the land to be acquired and all matters supplemental, incidental or consequential to such housing or rehousing; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 20(2)(f) in Tamil Nadu Town and Country Planning Act, 1971