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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Tamilnadu - Subsection

Section 69(3) in Tamil Nadu Town and Country Planning Act, 1971

(3)The auditor appointed under sub-section (2) shall, in connection with such audit, have such rights, privileges and authority as may be prescribed; and in particular, such auditor shall have the right to demand the production of books, accounts, connected vouchers and other documents and to inspect any of the offices of the planning authorities.