Section 4(2) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(2)On receipt of the statement under sub-section (1) the prescribed authority shall, on being satisfied about the correctness of the statement, register the building in a register maintained for the purpose and containing such particulars as may be prescribed and shall issue, in the prescribed form a registration certificate to the owner or occupier of the building.
