Section 52(3) in Tamil Nadu Town and Country Planning Act, 1971
(3)After receiving the notice under sub-section (1), the Government shall appoint any person not below the rank of a District Revenue Officer who shall, after giving a reasonable opportunity to the person serving the acquisition notice and to the appropriate planning authority to be heard, submit a report thereon to the Government. After receiving such report, the Government shall, -(a)(i)if they are satisfied that the conditions specified in clause (a) or (b) of sub-section (1) are not fulfilled, or(ii)if the order made in appeal under this Act was passed on the ground that the provisions of this Act, rules or regulations that may be applicable have not been complied with, pass an order refusing to confirm the notice;(b)if they are satisfied that the conditions specified in clause (a) or (b) of sub-section (1) are fulfilled regarding the land or building or any part of the land or building, shall pass an order,-(i)confirming the notice, or(ii)directing the appropriate planning authority to grant such permission to develop the land or building or grant the permission subject to such conditions as will keep the land or building capable of reasonable beneficial use.
