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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(3)(c) in Tamil Nadu Town and Country Planning Act, 1971

(c)the material, tool, equipment, scaffolding, vehicle or any other thing so seized may be confiscated by such planning authority and sold by auction in such manner as may be prescribed and the sale proceeds shall be credited to the Fund Account. No claim shall be made by the owner or any other person, on the material, tool, equipment, scaffolding, vehicle or any other thing confiscated and on the sale proceeds.