Section 52(1)(b) in Tamil Nadu Town and Country Planning Act, 1971

[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(1)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)in a case where permission was granted subject to conditions, that the land or building cannot be rendered capable of reasonably beneficial use by carrying out the permitted development in accordance with those conditions, he may, within two months from the date of the order in appeal, made under this Act and in the manner prescribed, serve on the Government, a notice (hereinafter referred to as "acquisition notice" requiring the Government to acquire his interest in the land or building.

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State of Tamilnadu - Subsection

Section 52(1)(b) in Tamil Nadu Town and Country Planning Act, 1971