Section 95 in Tamil Nadu Town and Country Planning Act, 1971
95. Application of certain provisions of the Limitation Act, 1963.
- The provisions of section 4 and sub-section (1) and sub-section (2) of section 12 of the Limitation Act, 1963 (Central Act 36 of 1963) shall, so far as may be, apply to any appeal under sections 76, 77 and 79 or revision under section 78 or any claim under section 39 or any application for review under section 81 of this Act.
