Section 3(xviii) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017
(xviii)An affidavit sworn by the applicant in Rs.100/- non judicial stamp paper that planning permission issued for exemption under section 113-C of the Act will not confer any right on the applicant to obliterate acquisition proceedings and to compensation for the building so permitted contrary to the provisions contained in the said Land Acquisition Act, 1894 (Central Act I of 1894) or any other land Acquisition Laws.
