Section 56(4) in Tamil Nadu Town and Country Planning Act, 1971
(4)(a)The notice [except the cases covered by clause (iii) of sub-section (2)] [The words 'except the cases covered by clause (iii) of sub-section (2) was inserted by Act No.61 of 2008 w.e.f.10.12.2008.] shall not be of any effect pending the final determination or withdrawal of the application.(b)(i)The foregoing provisions of this Chapter shall so far as may be, apply to an application made under sub-section (3).(ii)If such permission applied for is granted on that application, the notice shall not take effect, or if such permission applied for is not granted, the notice shall have full effect, or if such permission is granted for the retention only of some buildings or works, or for the continuance of use of only a part of the land or building, the notice shall not take effect regarding such buildings or works or such part of the land or building, but shall have full effect regarding other buildings or works or other parts of the land or building, as the case may be.
