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 0] [Section 61(3)] [Section 61] [Entire Act]

State of Tamilnadu - Subsection

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

(a)where permission under this Act has not been granted for carrying out the said development, the appropriate planning authority or the executive authority of the local authority may postpone the assessment of the development charges;