Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 56(1)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(1)(d) in Tamil Nadu Town and Country Planning Act, 1971

(d)in contravention of any permission which has been duly modified, the appropriate planning authority may, within [***] [The words 'within three years of such development' was deleted by Act No.61 of 2008 w.e.f.10/12/2008.] serve on the owner, a notice requiring him within such period, being not less than one month, as may be specified therein after the service of the notice, to take such steps as may be specified in the notice-
(i)in cases specified in clause (a) or (c) above, to restore the land to its condition before the said development took place;
(ii)in cases specified in clause (b) or (d) above, to secure compliance with the permission or with the conditions of the permission, as the case may be.