Tamil Nadu Town and Country Planning (Amendment) Act, 1981*
| [Tamil Nadu Act No. 40 of 1981]* | [24th June, 1981] |
An Act further to amend the Tamil Nadu Town County Planning Act, 1971
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of Mia as follows:
* For Statement of, Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary dated the 11th March, 1981, Part-IV Section I, pages 138-139.
* Received the assent of the President on, the 21st June, 1981, first published in the Tamil Nadu Government Gazette Extraordinary on the 24th June, 1981 (aani 10, Thunmathi-2012-Thiruvalluvar Aandu)
1. Short title and commencement.- This Act may be called the Tamil Nadu Town and Country Planning (Amendment) Act, 1981.
(2) Section 2 shall be deemed to have come into force on the 15th August, 1974 and remained in force up to and inclusive, of the 1st October, 1980.
2. Insertion of new section 34-A in Tamil Nadu Act 35 of 1972.- After section 34 of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), the following section shall be inserted, namely:-
"34-A. Special provision for sanction of building plan in certain cases- Notwithstanding anything contained in this Act or in any other law relating to local authorities for the time being in force, or in any detailed development plan, made or deemed to be made under this Act, the Municipal Corporation of Madras may sanction any building plan
(i) providing for the construction of more than one dwelling house on any one site; or
(ii) providing for the construction of any building with variation in regard to requirement of plot extent or plot coverage or open space."
3. Validation of certain building plans sanctioned by the Municipal Corporation of Madras.- Notwithstanding anything contained in the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972) (hereinafter referred to as the said Act) or in any other law relating to local authorities for the time being in force, or in any detailed development plan, made or deemed to be made under the said Act, or in any judgment, decree or order of any court or other authority, any building plan, sanctioned during the period commencing on the 15th August, 1974, and ending the, 1st October, 1980, by the Municipal ??? Ration ??? Madras providing for the construction of more than one dwelling house on any one site or providing for the construction of any building with variation in regard to requirement of plot extent or plot coverage or open space shall be deemed to have been validly sanctioned by the said Municipal Corporation of Madras in accordance with law, as if section 2 of this Act had been in force at all material times and any building constructed or under construction in pursuance of such building plan shall not be deemed to have been or to be undertaken or carried? but unlawfully, on the ground that such construction ??? provides for more than one dwelling house or varieties in regard to the requirement of extent of plot or plot coverage or open space.