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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Tamilnadu - Subsection

Section 73(3) in Tamil Nadu Town and Country Planning Act, 1971

(3)If any question is referred by the appropriate planning authority to the Tribunal for its decision under section 53(3) or 54(3), the Tribunal shall decide such question and determine the amount of compensation.