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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Tamilnadu - Subsection

Section 61(3)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)where the application relates to the carrying out of any development, the appropriate planning authority or the executive authority of the local authority may refuse to assess the amount of development chares payable by such person concerned, unless it is satisfied that the applicant has an interest in the land or building, sufficient to enable him to carry out such development or that the applicant is able to obtain such interest and that the applicant shall carry out the development within such period as the appropriate planning authority or the executive authority of the local authority may determine;