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State of Tamilnadu - Section

Section 30 in Tamil Nadu Town and Country Planning Act, 1971

30. Coming into operation of regional plan, master plan and new town development plan.

(1)The approval of the Government to a regional plan, a master plan or a new town development plan under section 28 shall be published by the Government by a notification in the Tamil Nadu Government Gazette and in leading daily newspapers of the region and such notification shall state the place and time at which the said plan shall be open to the inspection of the public.
(2)A notification published under sub-section (1) shall be conclusive evidence that the regional plan, the master plan or the new town development plan, as the case may be, has been duly made and approved. The said plan shall come into operation from the date of the publication of such notification in the Tamil Nadu Government Gazette.