Section 54(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)When permission is revoked or modified under sub-section (1), and if the owner claims from the appropriate planning authority, within such time and in such manner, as may be prescribed, compensation for the expenditure incurred in carrying out the development after the grant of permission and in accordance with such permission, which has been rendered abortive by the revocation or modification, the said planning authority shall, after giving the owner reasonable opportunity of being heard, assess and offer such compensation to the owner as it thinks fit.
