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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(3)(a) in Tamil Nadu Town and Country Planning Act, 1971

(a)
(i)if they are satisfied that the conditions specified in clause (a) or (b) of sub-section (1) are not fulfilled, or
(ii)if the order made in appeal under this Act was passed on the ground that the provisions of this Act, rules or regulations that may be applicable have not been complied with, pass an order refusing to confirm the notice;