Section 3(4) in Tamil Nadu Laws (Special Provisions) Act, 2010
(4)Notwithstanding any other provisions contained in this Act, the Government may, at any time, before the expiry of one year withdraw the concession given in sub-section (2) or sub-section (3) as the case may be, by notification, in the Tamil Nadu Government Gazette in respect of the categories of unauthorized development mentioned in sub-section (1).
