Section 3(4) in Tamil Nadu Laws (Special Provisions) Act, 2007
(4)Notwithstanding any other provision contained in this Act, the Government may, at any time, before the expiry of one year withdraw the concession given in sub-section (2) or sub-section (3), as the case may be, by notification in the Tamil Nadu Government Gazette in respect of the categories of unauthorised development mentioned in sub-section (1).
