Section 81 in Tamil Nadu Town and Country Planning Act, 1971
81. Review.
(1)The appellant or the applicant for revision or the respondent may apply for the review of any order passed under sections 76 to 78 and 80, on the basis of the discovery of new and important facts which, after the exercise of due diligence, were not then within his knowledge or could not be produced by him when the order was made, or on the basis of some mistake or error apparent on the face of the record or for any other sufficient reason:Provided that no application for review shall be presented more than once in respect of the same order.(2)Every application for review shall be presented within such time and in such manner as may be prescribed.(3)The decision or order passed on the application for review shall be final.(4)The authority competent to pass orders on the application for review may pass such interlocutory orders pending the decision on the application for review as it may deem fit.(5)The authority referred to in sub-section (4) may award costs in proceedings under this section to be paid either out of the Fund Account or by such party to the application for review as it may deem fit.
