Section 47A(4) in Tamil Nadu Town and Country Planning Act, 1971
(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)]
