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[Cites 0, Cited by 1] [Section 56(4)] [Section 56] [Entire Act]

State of Tamilnadu - Subsection

Section 56(4)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)
(i)The foregoing provisions of this Chapter shall so far as may be, apply to an application made under sub-section (3).
(ii)If such permission applied for is granted on that application, the notice shall not take effect, or if such permission applied for is not granted, the notice shall have full effect, or if such permission is granted for the retention only of some buildings or works, or for the continuance of use of only a part of the land or building, the notice shall not take effect regarding such buildings or works or such part of the land or building, but shall have full effect regarding other buildings or works or other parts of the land or building, as the case may be.