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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(2)(a) in Tamil Nadu Town and Country Planning Act, 1971

(a)where permission is refused, the difference between the value of the land or building, as the case may be, as if the permission had been granted and the value of the land or building in its existing state;