Tamil Nadu Town and Country Planning (Second Amendment) Act, 1992*
| [Tamil Nadu Act No. 29 of 1992] | [12th June, 1992] |
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 Forty-third Tear of the Republic of India as follows:-
* Received the assent of the Governor on the 12th June, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- (1) This Act may be called the Tamil Nadu Town and Country Planning (Second Amendment) Act, 1992.
(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 35 of 1972) in sub-section (2), for the first proviso, the following proviso shall be substituted, namely:-
"Provided that such rates shall not exceed one lakh rupees per hectare in the case of envelopment of land and twenty the rupees per square meter in the case of development of building:".