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[Cites 0, Cited by 0] [Section 9(17)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(17)(b) in Tamil Nadu Transfer of Development Rights Rules, 2019

(b)If the planning authority has reason to believe that the Development Right Certificate has been obtained by producing fraudulent documents or obtained by illegal title of land surrendered, shall cancel the Development Right Certificate, after giving due opportunity to the applicant.