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[Cites 0, Cited by 3] [Section 85(1)] [Section 85] [Entire Act]

State of Tamilnadu - Subsection

Section 85(1)(c) in Tamil Nadu Town and Country Planning Act, 1971

(c)the appropriate planning authority may, by order, require such person to restore the land or building to its original condition, or to bring the land or building in conformity with any condition specified in such permission within such period as may be specified in the order.