Section 9 in The Tamil Nadu Acquisition of Hoardings Act, 1985
9. Powers of the Tribunal.
- On receipt of any appeal, the Tribunal shall after,-(i)giving the parties an opportunity of making their representations;(ii)making, if necessary, such enquiry as it deems fit; and(iii)considering all the circumstances of the case, make such order as it deems just and equitable.
