Section 77(3) in Tamil Nadu Town and Country Planning Act, 1971
(3)In disposing of an appeal, the Tribunal may, after giving the appellant an opportunity of making his representation-(a)in the case of an order or decision of assessment of development charge-(i)confirm, reduce, enhance or annual such assessment;(ii)set aside such assessment and direct the planning authority concerned to make a fresh assessment after such further inquiry as may be directed; or(iii)pass such other orders, as it 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 Director, the planning authority concerned shall have the right to be heard.
