Section 29(1) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(1)Notwithstanding anything contained in any other law for the time being in force, no person shall except with the previous permission in writing of prescribed authority -(a)institute, after the commencement of this Act any suit or proceedings for obtaining any decree or order for the eviction an occupant from any building or land in such area:or(b)where any degree or order is obtained in any suit or proceeding instituted before such commencement for the eviction of an occupant from any building or land in such area, execute such decree or order.
