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 1] [Section 59] [Entire Act] State of Tamilnadu - Subsection Section 59(3) in Tamil Nadu Town and Country Planning Act, 1971 (3)The development charges shall be leviable on any person who undertakes or carries out any such development or institutes or changes any such use.
