Section 217Q in Tamil Nadu District Municipalities Act, 1920
217Q. Power to exempt or relax.
- The State Government may, if satisfied that it will not result in the deterioration of scenic beauty or destruction of the environment and eco-system of the hill station, by order-(a)exempt, subject to such conditions, if any, as may be specified, in the order, the Central Government or the State Government or any building or class of buildings from all or any of the provisions of this Chapter or Chapter X of this Act; or(b)relax, subject to such conditions, if any, as may be specified in the order, any rule made under this Chapter or Chapter X of this Act, in favour of the Central Government or the State Government or in respect of any building or class of buildings.Validation Provision Not Incorporated In The ActValidate of acts done or proceedings taken or orders issued. - Notwithstanding anything contained in any law for the time being in force or in any Judgement, decree or order of any Court or other authority, all acts done, proceedings taken or orders issued by the State Government exempting any building or class of buildings from any of the provisions of the principal Act or relaxing any of the rules made under Chapter X or Chapter X-A of the principal Act in respect of any building or class of buildings, during the period commencing on the 19th day of December 1992 and ending with the date of publication of this Act in the Tamil Nadu Government Gazette shall, for all purposes, be deemed to be and to have always been validly done, taken or issued in accordance with law, as if section 217-Q of the principal Act, as amended by this Act, had been in force at all material times when such acts, proceedings or orders were done, taken or issued.
