Section 73 in Tamil Nadu Combined Development and Building Rules, 2019
73. Transitory Provisions.
(1)These rules shall come into force from the date of notification.(2)Applications in which demand letter has been sent prior to the date of notification will be processed under the existing (old) rules(3)Applications under scrutiny stage in which the demand letter is yet to be send will be examined either in the old rules or in the new rules as per the options of the applicants(4)Applications received from the date of notification will be scrutinized as per the new rules
