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 2] [Section 80] [Entire Act] State of Tamilnadu - Subsection Section 80(2) in Tamil Nadu Town and Country Planning Act, 1971 (2)No order prejudicial to any party shall be passed under sub-section (1), unless such party has been given an opportunity of making his representations.
