Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(1) in Tamil Nadu Town and Country Planning Act, 1971

(1)Where any development as described in clauses (a) to (d) of sub-section (1) of section 56 is being carried out , but has not bee completed, the appropriate planning authority may serve on the owner and the person carrying out the development, a notice requiring the development to be discontinued from the time of service of such notice.