Section 90(2)(a) in Tamil Nadu Town and Country Planning Act, 1971

[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

State of Tamilnadu - Subsection

Section 90(2)(a) in Tamil Nadu Town and Country Planning Act, 1971

(a)in respect of any proceeding of any officer or authority, or of any decision passed or order made in any such proceeding, unless an appeal, revision or review had already been preferred in respect of such proceeding, decision or order under this Act and such appeal, revision or review had been disposed of; or

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State of Tamilnadu - Subsection

Section 90(2)(a) in Tamil Nadu Town and Country Planning Act, 1971