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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Tamilnadu - Subsection

Section 75(5) in Tamil Nadu Town and Country Planning Act, 1971

(5)No order of compensation in respect of property injuriously affected shall be enforceable within three months from the date thereof, or if notice has been given under sub-section (2), pending the orders of the Government on the application made under the said sub-section.Chapter - X Appeal, Revision and Review.