Section 57(4) in Tamil Nadu Town and Country Planning Act, 1971
(4)Where the development as described in clauses (a) to (d) of sub-section (1) of section 56 is being carried out, the planning authority may also take action to discontinue the development by locking and sealing the premises, in such manner as may be prescribed, till the production of the planning permission from the appropriate planning authority as required under this Act.] [Insertion of new sub-sections (3) to (4) by Act No.61 of 2008]
