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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(2) in Tamil Nadu Town and Country Planning Act, 1971

(2)The Director shall, after the modifications, if any, directed by him, have been made, give his consent to the local planning authority to the publication of a notice under sub-section (1) of section 27, of the preparation of the detailed development plan.