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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(3)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)if they are satisfied that the conditions specified in clause (a) or (b) of sub-section (1) are fulfilled regarding the land or building or any part of the land or building, shall pass an order,-
(i)confirming the notice, or
(ii)directing the appropriate planning authority to grant such permission to develop the land or building or grant the permission subject to such conditions as will keep the land or building capable of reasonable beneficial use.