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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(2)(b) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971

(b)undertake the measures referred to in sub -section (1) in accordance with such plans as may be approved by the government, and subject to such directions as may, from time to time, be given by the Government.