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State of Tamilnadu - Section

Section 110 in Tamil Nadu Town and Country Planning Act, 1971

110. Authentication of orders and documents of the Board and the planning authority.

- All permissions, orders, decisions, notices and other documents of the Board and any planning authority shall be authenticated by the signature of the Secretary to the Board or the Chairman of the planning authority or such other officers as may be authorised by the Board, or the planning authority in this behalf.