Section 77(3)(a) in Tamil Nadu Town and Country Planning Act, 1971

[Cites 0, Cited by 0] [Section 77(3)] [Section 77] [Entire Act]

State of Tamilnadu - Subsection

Section 77(3)(a) in Tamil Nadu Town and Country Planning Act, 1971

(a)in the case of an order or decision of assessment of development charge-

(i)confirm, reduce, enhance or annual such assessment;

(ii)set aside such assessment and direct the planning authority concerned to make a fresh assessment after such further inquiry as may be directed; or

(iii)pass such other orders, as it may think fit; or

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State of Tamilnadu - Subsection

Section 77(3)(a) in Tamil Nadu Town and Country Planning Act, 1971