Section 71(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)The Government may constitute as many Tribunals as may be necessary for-(a)deciding disputes relating to levy or assessment of development charges;(b)determining the amount of compensation and other question relating to the payment of compensation;(c)deciding disputes in respect of matters mentioned in clause (k) of sub-section (1) of section 20; and(d)deciding disputes in respect of matters mentioned in section 35.
