Section 283A in The Coimbatore City Municipal Corporation Act, 1981
283A. [ Exemption in respect of unauthorised construction or alteration of buildings. [Inserted by Tamil Nadu Municipal Corporation and Town and Country Plan Laws (Amendment) Act, 2002 (Tamil Nadu Act 74 of 2002). w.e.f. 4-6-2002.]
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, the Government or any officer or authority authorised by the Government, by notification, in this behalf may, on, application, by order, exempt any building or class of buildings constructed or altered unauthorisedly on or before the 31st day of March 2002 in the municipal area, from all or any of the provisions of this Act or any rule or regulation made thereunder, by collecting regularisation fee at such rate not exceeding twenty thousand rupees per square metre, as may be prescribed. Different rates may be prescribed for different classes of buildings and for different parts of the municipal area.(2)The application under sub-section (1) shall be made on or before the 31st day of [December 2002] in such form containing such particulars and with such documents and such application fee, as may be prescribed.(3)Upon the issue of the order under sub-section (1), permission shall be deemed to have been granted under this Act for such construction or alteration of building.(4)Nothing contained in sub-section (1) shall apply to any application made by any person who does not have any right over the building referred to in subsection (1).(5)Save as otherwise provided in this section, the provisions of this Act, or other laws for the time being in force, and rules or regulations made thereunder, shall apply to the development of building referred to in sub-section (1).(6)Any person aggrieved by any order passed under sub-section (1) by any officer or authority may prefer an appeal to the Government within thirty days from the date of receipt of the order.(7)The fee collected under this section shall be credited to Government account in such manner as may be prescribed.]
