Tamil Nadu Town and Country Planning (Amendment) Act, 2010*
| [Tamil Nadu Act No. 46 of 2010] | [3rd December, 2010] |
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 Sixty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 2nd December, 2010 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 368, dated December 3, 2010.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Town and Country Planning (Amendment) Act, 2010.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Insertion of new section 47-A.- After section 47 of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), the following section shall be inserted, namely:-
"47-A. Development of land in an area other than planning area.-(1) Any person intending to carry out any development on any land in an area other than planning area shall make an application in writing to the local authority for permission in such form and containing such particulars and accompany such documents as may be prescribed.
(2) The local authority shall before according permission under sub-section (1), shall obtain the prior concurrence of the Director and shall also collect such fees at such rate as may be prescribed:
Provided that in the case of wet lands, the prior concurrence of the Collector of the District concerned is necessary.
(3) The Collector shall give his prior concurrence to the local authority under sub-section (2), upon fulfillment of such guidelines as may be prescribed.
(4) Where any development of land has been carried out,-
(a) without permission required under this section; or
(b) in contravention of any permission granted or of any condition subject to which permission has been granted; or
(c) after the permission for development of land has been duly revoked; or
(d) in contravention of any permission which has been duly modified,
the local authority shall exercise the powers of the appropriate planning authority under sections 56 and 57 with such modifications as may be necessary.
Explanation.-The term "wet land" in this section shall have the same meaning as in the Tamil Nadu Additional Assessment and Additional Water Cess Act, 1963 (Tamil Nadu Act 8 of 1963)."