Tamil Nadu Town and Country Planning (Amendment) Act, 2002*
| [Tamil Nadu Act No. 7 of 2002] | [18th April, 2002] |
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-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 18th April, 2002 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, 2002.
(2)(a) Section 2 shall be deemed to have come into force on the 30th day of November, 2001.
(b) Section 3 shall be deemed to have come into force on the 1st day of March, 1999.
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 July, 2001", the expression "31st day of March, 2002" shall be substituted;
(2) in sub-section (2), for the expression "30th day of November, 2001", the expression "30th day of June, 2002" shall be substituted.
3. Amendment of section 122.- In section 122 of the Principal Act, after sub-section (2), the following sub-section shall be inserted, namely:-
"(2-A) A rule under clause (cc) of sub-section (2) may be made so as to have retrospective effect on and from a date not earlier than the 1st March, 1999."
4. Repeal and saving.- (1) The Tamil Nadu Town and Country Planning (Second Amendment) Ordinance, 2001 (Tamil Nadu Ordinance 7 of 2000) is hereby repealed.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.