Section 53(1)(d) in Tamil Nadu Town and Country Planning Act, 1971

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State of Tamilnadu - Subsection

Section 53(1)(d) in Tamil Nadu Town and Country Planning Act, 1971

(d)where any part of any building or other land which on the date of coming into operation for the first time of a development plan relating to the area is used for a particular purpose, the use for that purpose of any additional part of the building or land not exceeding one tenth of the plinth area of the part of the building used for that purpose on that day or as the case may be, one-tenth of the area of the land so used on that date, the owner may, within such time and in such manner as may be prescribed, claim upon the appropriate planning authority if it has not been served an acquisition notice or if the acquisition notice is not confirmed by the Government under section 52, compensation for such refusal or for grant of permission subject to conditions:

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State of Tamilnadu - Subsection

Section 53(1)(d) in Tamil Nadu Town and Country Planning Act, 1971