Section 47A in Tamil Nadu Town and Country Planning Act, 1971
47A. [ Development of land in an area other than planning area. [Inserting a new section 47-A by Act 46 of 2010 w.e.f. 29.12.2010.]
(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 subsection (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)]
