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 5] [Section 81] [Entire Act] State of Tamilnadu - Subsection Section 81(4) in Tamil Nadu Town and Country Planning Act, 1971 (4)The authority competent to pass orders on the application for review may pass such interlocutory orders pending the decision on the application for review as it may deem fit.
