Section 80A(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)Notwithstanding anything contained in section 80, the Government may, on application, call for and examine the records of the appropriate planning authority in respect of sealing of the premises under sub-section (2-A) of section 56 or under section (4) of section 57 and if, in any case, it appears to the Government that any such action or decision should be modified, annulled, reversed or remitted for reconsideration, they may pass orders accordingly.Provided that every application to the Government for the exercise of the powers under this section shall be preferred within thirty days from the date of sealing.Provided further that such application for revision shall be disposed of by the Government within ninety days from the date of receipt of the application.
