Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 113A] [Entire Act] State of Tamilnadu - Subsection Section 113A(3) in Tamil Nadu Town and Country Planning Act, 1971 (3)Upon the issue of the order under sub-section (1), permission shall be deemed to have been granted under this Act for such development of land or building.
