Section 52(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)Where any person, interested in the land or building required or reserved or designated in any development plan, is aggrieved by any order in appeal made under this Act refusing to grant permission or granting permission subject to conditions and if he claims-(a)that the land or building has become incapable of reasonably beneficial use in the existing state, or(b)in a case where permission was granted subject to conditions, that the land or building cannot be rendered capable of reasonably beneficial use by carrying out the permitted development in accordance with those conditions, he may, within two months from the date of the order in appeal, made under this Act and in the manner prescribed, serve on the Government, a notice (hereinafter referred to as "acquisition notice" requiring the Government to acquire his interest in the land or building.
