Tamil Nadu Town and Country Planning (Amendment) Act, 2007*
| [Tamil Nadu Act No. 40 of 2007] | [14th November, 2007] |
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-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th November, 2007 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, 2007.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 60.- In section 60 of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), in sub-section (2),-
(1) in clause (a), for the expression "per hectare", the expression "per square metre" shall be substituted;
(2) for the first proviso, the following proviso shall be substituted, namely:-
"Provided that such rates shall not exceed twenty five rupees per square metre in the case of development of land and fifty rupees per square metre in the case of development of building."