Section 4 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
4. Registration of building.
(1)(a)Within the period specified in clause (b) the owner or occupier of every building situated in any slum area shall send to the prescribed authority a statement in such form as may be prescribed.(b)The statement under clause (a) shall be sent within such period as may be prescribed.(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.
