Section 38 in Tamil Nadu Town and Country Planning Act, 1971
38. Release of land.
- If within three years from the date of the publication of the notice in the Tamil Nadu Government Gazette under section 26 or section 27 -(a)no declaration as provided in sub-section (2) of section 37 is published in respect of any land reserved, allotted or designated for any purpose specified in a regional plan, master plan, detailed development plan or new town development plan covered by such notice; or(b)such land is not acquired by agreement, such land shall be deemed to be released from such reservation, allotment or designation.
