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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(3)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)the appropriate planning authority may also proceed to seize any construction material, tool, machinery, equipment, scaffolding, vehicle or any other thing used for such development and kept within the site for development,