Section 85(2)(a) in Tamil Nadu Town and Country Planning Act, 1971

[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Tamilnadu - Subsection

Section 85(2)(a) in Tamil Nadu Town and Country Planning Act, 1971

(a)the appropriate planning authority may itself take such measures as appears to it to be necessary to give effect to the order and recover the cost thereof from such person as an arrear of land revenue; and

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State of Tamilnadu - Subsection

Section 85(2)(a) in Tamil Nadu Town and Country Planning Act, 1971