Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 84] [Entire Act] State of Tamilnadu - Subsection Section 84(3) in Tamil Nadu State Housing Board Act, 1961 (3)The competent authority may on application. It extension of the period specified in such notice such terms as to payment and recovery of the amount claimed in the notice as he deems fit.
