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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(2) in Tamil Nadu Town and Country Planning Act, 1971

(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.