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[Cites 0, Cited by 0] [Section 111(3)] [Section 111] [Entire Act]

State of Tamilnadu - Subsection

Section 111(3)(a) in Tamil Nadu Town and Country Planning Act, 1971

(a)when permission for development in respect of any land or building has been obtained under this Act, such development shall not be deemed to be unlawfully undertaken or carried out by reason only of the fact that permission, approval of sanction required under such other law for such development, has not been obtained;