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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Tamilnadu - Subsection

Section 121(4) in Tamil Nadu Town and Country Planning Act, 1971

(4)When making a transfer or proceedings under sub-section (1), the Government, may direct the planning authority to whom the transfer is made, to reimburse the planning authority from whom the transfer is made, the net expenditure which the last mentioned planning authority may, upto the date of such transfer, have incurred on such proceeding.