Tamil Nadu Town and Country Planning (Amendment) Act, 2001*
| [Tamil Nadu Act No. 17 of 2001] | [25th September, 2001] |
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-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 25th September, 2001 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, 2001.
(2) It shall be deemed to have come into force on the 9th day of August, 2001.
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 "31st day of August, 2000", the expression "31st day of July, 2001" shall be substituted;
(2) in sub-section (2), for the expression "31st day of December, 2000", the expression "30th day of November, 2001" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Town and Country Planning (Amendment) Ordinance, 2001 (Tamil Nadu Ordinance 5 of 2000) is hereby repealed.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.