Section 78 in Tamil Nadu Town and Country Planning Act, 1971
78. Revision by the District Court.
- The District Court may, of its own motion or on an application, call for an examine the record of any Tribunal in respect of any proceeding under this Chapter to satisfy itself as to the regularity of such proceedings or the correctness, legality or propriety of any decision, or order passed thereon and if, in any case, it appears to the District Court that any such proceeding, decision or order should be modified, annulled or reversed or remitted for reconsideration, it may pass orders accordingly:Provided that the District Court shall not pass any order prejudicial to any party unless such party has been given an opportunity of being heard.Explanation. - For the purposes of this section, 'District Court' shall mean-(i)in the City of Chennai, the City Civil Court; and(ii)in any other area, the Principal Civil Court of original jurisdiction.
