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 Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Section 79] [Entire Act] State of Tamilnadu - Subsection Section 79(5) in Tamil Nadu Town and Country Planning Act, 1971 (5)The prescribed authority may pass such interlocutory orders pending the decision on such appeal as the prescribed authority may deem fit.
