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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(c) in Tamil Nadu Laws (Special Provisions) Act, 2010

(c)"detailed development plan" means a detailed development plan approved under the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), in respect of any area covered under the Chennai Metropolitan Planning Area;