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CIVIL - No More Appeals to Maintain Illegal Constructions: Madras HC - (20 Feb 2019)

CIVIL

Madras High Court has condemned practice of allowing an encroacher to file an appeal to maintain an illegal construction under Section 113-C of TN Town and Country Planning Act.

Tags : MADRAS HIGH COURT   ILLEGAL CONSTRUCTION   TN TOWN AND COUNTRY PLANNING ACT  

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