Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73] [Entire Act] State of Tamilnadu - Subsection Section 73(4) in Tamil Nadu Town and Country Planning Act, 1971 (4)The Tribunal shall give to the claimants or their representatives, notice in writing of the amount of compensation determined under sub-section (2) or sub-section (3).
