Tamil Nadu Town and Country Planning (Amendment) Act, 1992*
| [Tamil Nadu Act No. 28 of 1992] | [12th June, 1992] |
An Act further to amend the Tamil Nadu Town and Country Planning Act, 1971
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-third Year of the Republic of India as follows:
* Received the assent of the Governor on the 12th June, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Tamil Nadu Town and Country Planning (Amendment) Act, 1992.
2. Amendment of section 123.- In section 123 of the Tamil Nadu Town and Country Planing Act, 1971, (Tamil Nadu Act 35 of 1972)-
(a) for the marginal heading, the following marginal heading shall be substituted, namely:-
"Rules to the placed before the Legislative Assembly."
(b) for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) Every rule made under this Act shall, as soon as possible after it is made, be placed on the table of the Legislative Assembly, and if, before the expiry of the session in which it is so placed or the next, session, the Assembly makes any modification in any such rule, or the Assembly decides that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be so, however, that any such modification or annulment shall be without prejudice to she validity of anything previously done under that rule."