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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Tamilnadu - Subsection

Section 97(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)when he becomes aware that any such mark has been destroyed, removed, altered, displaced, damaged, injured or tampered with, to report the fact to the nearest planning authority or to the proper officer or servant of such planning authority.