Section 57(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)[Where the notice under sub-section (1) has been served, the owner or the person carrying out any development shall discontinue the development from the date of service of such notice and inform the fact of discontinuance to the appropriate planning authority.] [(****) sub-section (2) was substituted with 2 by Act No.61 of 2008 of T&CP Act w.e.f.10.12.08]
