Section 217DD(1) in Tamil Nadu District Municipalities Act, 1920
(1)Notwithstanding anything contained in sections 217-B, 217-C, 217-D and 217-P, the executive authority shall, on receipt of an application under sub-section (1) of section 217-C, for construction or reconstruction of any residential building on any land within the area of the hill station having plinth area -(a)not exceeding two hundred and fifty square metres in the ground floor; or(b)not exceeding two hundred and fifty' square metres in the ground floor and in the first floor in the aggregate; or(c)in the case of improvement or enlargement of an existing residential building, the construction of which does not exceed two hundred and fifty square metres, the remaining area for such improvement or enlargement of such building including first floor, in the aggregate, examine such application with reference to building rules prescribed for the purpose of this Chapter and the matters specified in sub-section (5) of section 217-C, and if he is satisfied that the grant of a licence will not result in the deterioration of scenic beauty or destruction of the environment and eco-system of the hill station, he may grant a licence subject to such terms and conditions as he may think fit to impose, or refuse to grant a licence:Provided that the licence shall not be refused unless the applicant has been given an opportunity of making his representation.
