Section 2(23)(iii) in Tamil Nadu Town and Country Planning Act, 1971

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State of Tamilnadu - Subsection

Section 2(23)(iii) in Tamil Nadu Town and Country Planning Act, 1971

(iii)a Township Committee constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), or the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) or under any other law for the time being in force, or the Mettur Township Act, 1940 (Tamil Nadu Act XI of 1940), or the Courtallam Township Act, 1954 (Tamil Nadu Act XVI of 1954), or, the Bhavanisagar Township Act, 1954 (Tamil Naddu Act XXV of 1954); or

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State of Tamilnadu - Subsection

Section 2(23)(iii) in Tamil Nadu Town and Country Planning Act, 1971