Tamil Nadu Town and Country Planning (Amendment) Act, 2000*
| [Tamil Nadu Act No. 31 of 2000] | [28th November, 2000] |
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 Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 28th November, 2000 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Town and Country Planning (Amendment) Act, 2000.
(2) It shall be deemed to have come into force on the 27th day of September, 2000.
2. Amendment of section 113-A.- In section 113-A of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972) (hereinafter referred to as the principal Act),-
(1) in sub-section (1), for the expression "immediately before the date of commencement of the Tamil Nadu Town and Country Planning (Amendment) Act, 1998 (hereafter in this section referred to as the said date)", the expression "on or before the 31st day of August, 2000" shall be substituted;
(2) in sub-section (2), for the expression "within ninety days from the said date", the expression "on or before the 31st day of December, 2000" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Town and Country Planning (Amendment) Ordinance, 2000 (Tamil Nadu Ordinance 7 of 2000) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.