Section 54(3) in Tamil Nadu Town and Country Planning Act, 1971
(3)If the owner does not accept the compensation and gives notice, within such time as may be prescribed, of his refusal to accept, the appropriate planning authority shall refer the matter for adjudication of the Tribunal, and the decision of the Tribunal thereon shall, subject to any appeal, revision or review as provided for in this Act, be final and binding on the owner and the appropriate planning authority.
