Section 90(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)No application to the Government for the exercise of their power under subsection (1) shall be made-(a)in respect of any proceeding of any officer or authority, or of any decision passed or order made in any such proceeding, unless an appeal, revision or review had already been preferred in respect of such proceeding, decision or order under this Act and such appeal, revision or review had been disposed of; or(b)after the expiry of such period as may be prescribed.
