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[Cites 0, Cited by 0] [Section 9A(2)] [Section 9A] [Entire Act]

State of Tamilnadu - Subsection

Section 9A(2)(e) in Tamil Nadu Town and Country Planning Act, 1971

(e)the representatives of local authorities as specified below:-
(i)if there is only one local authority functioning in the Chennai Metropolitan Planning Area, two representatives nominated by the local authority;
(ii)if there are two or more local authorities functioning in the Chennai Metropolitan Planning Area, such persons not exceeding four in number as are appointed by the Government who are members of such local authorities;