Section 62 in Tamil Nadu Town and Country Planning Act, 1971
62. Power of local authority to collect development charges.
- Every local authority in the area of a planning authority shall, in regard to the planning area lying within the jurisdiction of such local authority, collect all development charges due under this Act in respect of any development in that area:Provided that in case where the local authority is the planning authority, the development charges shall be collected by such local authority.
