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[Cites 0, Cited by 5] [Section 56(4)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(4)(a) in Tamil Nadu Town and Country Planning Act, 1971

(a)The notice [except the cases covered by clause (iii) of sub-section (2)] [The words 'except the cases covered by clause (iii) of sub-section (2) was inserted by Act No.61 of 2008 w.e.f.10.12.2008.] shall not be of any effect pending the final determination or withdrawal of the application.