Section 53(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)The compensation shall be equal to -(a)where permission is refused, the difference between the value of the land or building, as the case may be, as if the permission had been granted and the value of the land or building in its existing state;(b)where permission is granted subject to conditions, the difference between the value of the land or building, as the case may be, as if the permission had been granted unconditionally and the value of such land or building with the permission granted subject to conditions.(c)If the owner does not accept the compensation and gives notice within such time as may be prescribed of his refusal to accept, the appropriate planning authority shall refer the matter for adjudication of the Tribunal and the decision of the Tribunal, thereon shall, subject to any appeal, revision or review as provided for in this Act, be final and binding on the owner and the appropriate planning authority.
