Section 76(3)(a) in Tamil Nadu Town and Country Planning Act, 1971

[Cites 0, Cited by 0] [Section 76(3)] [Section 76] [Entire Act]

(a)in the case of an order of assessment of development charge-

(i)confirm, reduce, enhance or annual such assessment;

(ii)set aside such assessment and direct the planning authority to make a fresh assessment after such further inquiry as may be directed; or

(iii)pass such other orders as he may think fit; or

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