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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Tamilnadu - Subsection

Section 61(3)(c) in Tamil Nadu Town and Country Planning Act, 1971

(c)where the application relates to the institution or change of any use, the appropriate planning authority or the executive authority of the local authority may refuse to assess the amount of development changes in respect thereof, unless it is satisfied that the use will be instituted within such period as it consider appropriate.