Section 73 in Tamil Nadu Town and Country Planning Act, 1971
73. Inquiry into claims and award of compensation.
(1)The Tribunal shall proceed to inquire in the prescribed manner into every claim preferred under section 39.(2)The Tribunal shall after such inquiry, determine the amount of compensation payable.(3)If any question is referred by the appropriate planning authority to the Tribunal for its decision under section 53(3) or 54(3), the Tribunal shall decide such question and determine the amount of compensation.(4)The Tribunal shall give to the claimants or their representatives, notice in writing of the amount of compensation determined under sub-section (2) or sub-section (3).
