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

State of Tamilnadu - Subsection

Section 75(3) in Tamil Nadu Town and Country Planning Act, 1971

(3)If the Government accord such sanction, the order of compensation shall stand cancelled, and the planning authority concerned shall pay the costs, if any, ordered by the Tribunal in connection with the claim for compensation.