Section 4 in Tamil Nadu Combined Development and Building Rules, 2019
4. Written Permission for development.
(1)Subject to section 47 and 58 of the Tamil Nadu Town and Country Planning Act 1971 (Tamil Nadu Act 35 of 1972) no person shall carry out any development or construction of building or structure, subdivision, layout, reconstitution or amalgamation of land or change of use of land or building without the written permission of the competent authority.Explanation. - Such written permission shall include an electronic version issued with the digital signature of the competent authority.(2)Any site approval or Permission for any development/construction under these rules shall not absolve the applicant of his responsibilities to get clearance or permission under other Acts and Rules, if so required.
