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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3) in Tamil Nadu Laws (Special Provisions) Act, 2007

(3)All notices issued by any local authority or any authority empowered under relevant law for initiating action against the categories of unauthorised development mentioned in sub-section (1) shall be deemed to have been suspended and no punitive action shall be taken during the said period of one year.