Section 76(3) in Tamil Nadu Town and Country Planning Act, 1971
(3)In disposing of an appeal, the Director may, after giving the appellant an opportunity for making his representations-(a)in the case of an order of assessment of development charge-(i)confirm, reduce, enhance or annual such assessment;(ii)set aside such assessment and direct the planning authority to make a fresh assessment after such further inquiry as may be directed; or(iii)pass such other orders as he may think fit; or(b)in the case of any other order or decision confirm, cancel or vary such order or decision.Provided that at the hearing of any appeal against an order or decision of the planning authority, the planning authority shall have the right to be heard.
