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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(5) in Tamil Nadu Town and Country Planning Act, 1971

(5)If the owner or the person carrying out the development has not complied with the requirement in the notices served under sub-section (1) or (3), within the period specified therein, the appropriate planning authority may prosecute the owner for not complying with the notice.