Section 29(5) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(5)Where the prescribed authority refuses to grant the permission, it shall record a brief statement of the reasons for such refusal and furnish a copy thereof to the applicant.Explanation. - In, this section and, in sections 31, 32, and 33, 'occupant' means an occupier, not being an owner in occupation of, or otherwise using, his hand or building.
