Section 2(1) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017
(1)In respect of Chennai Metropolitan Planning area -(i)in respect of "buildings as specified under Category-A, in Development Regulations 14 to 21 in Development Regulations of Second Master Plan for Chennai Metropolitan Area," the Commissioner of Greater Chennai Corporation or Municipalities or Executive Officer of the Town Panchayats or Block Development Officers of the Panchayat Unions, as the case may be, who will receive regularization applications and issue suitable orders by following the procedures set in the guidelines.(ii)in respect of the "Buildings other than those specified in item (i) above," the Member-Secretary of the Chennai Metropolitan Development Authority who will receive the regularization applications and issue suitable orders by following the procedures set out in the guidelines.
