Section 55(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)Nothing contained in this Act shall be deemed to confer upon any person any right to obtain any compensation in respect of any development made by him on or after the date of the publication of the resolution under sub-section (2) of section 19 or of the notice in the Tamil Nadu Government Gazette under section 26, as the case may be, without obtaining the permission as required under section 49 in respect of such development.
