Section 58(3) in Tamil Nadu Town and Country Planning Act, 1971
(3)The Government, on receipt of the proposal for development together with the objections of the planning authority concerned shall, in consultation with the Director, either approve the proposals with or without modifications or direct the officer to make such modifications in the proposals as they consider necessary in the circumstances and the officer concerned shall be bound to make such modifications as proposed by the Government.Chapter - VII Levy, Assessment and Recovery of Development Charges
