Section 4(d) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017
(d)The scheme of regularization of un-authorised buildings in the areas falling under the Municipal Corporations of Coimbatore, Madurai, Salem, Tiruchirappalli and Tirunelveli under section 113-B announced by the Government in the year 2002 was stayed and subsequently quashed in the year 2008 by the Hon'ble High Court of Madras in W.P.No.17879 of 2003. Many applications received earlier under the said scheme are still pending for disposal in respective City Municipal Corporations. Those applications which are eligible for exemption under section 113-C of the Act shall be remitted back to the Competent Authority for processing the same in accordance with these rules.
