Section 76(5) in Tamil Nadu Town and Country Planning Act, 1971
(5)Notwithstanding that an appeal has been preferred under sub-section (1), the development charge shall be paid in accordance with the order or decision of assessment against which the appeal has been preferred:Provided that the Director may, in his discretion, give such directions as he thinks fit in regard to the payment of the development charges before the disposal of the appeal, if the appellant furnishes sufficient security to his satisfaction in such form and in such manner as may be prescribed.
