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[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(5)(a) in Tamil Nadu Town and Country Planning Act, 1971

(a)prosecute the owner for not complying with the notice; and in case where the notice requires the discontinuance of any use of land or building, any other person, who uses the land or building or causes or permits the land or buildings to be used in contravention of the notice; and