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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(2)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)where permission is granted subject to conditions, the difference between the value of the land or building, as the case may be, as if the permission had been granted unconditionally and the value of such land or building with the permission granted subject to conditions.