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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(101) in Tamil Nadu Combined Development and Building Rules, 2019

(101)"Regulated area" means any area specified or declared under section 20B under the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958);