Section 49 in Tamil Nadu Town and Country Planning Act, 1971
49. Application for permission.
(1)Except as otherwise provided by rules made in this behalf, any person not being any State Government or the Central Government or any local authority intending to carry out any development on any land or building 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, shall make an application in writing to the appropriate planning authority for permission in such form and containing such particulars and accompanied by such documents as may be prescribed.(2)The appropriate planning authority shall, in deciding whether to grant or refuse such permission, have regard to the following matters, namely:-(a)the purpose for which the permission is required;(b)the suitability of the place for such purpose;(c)the future development and maintenance of the planning area(3)When the appropriate planning authority refuses to grant a permission to any person, it shall record in writing the reasons for such refusal and furnish to that person, on demand, a brief statement of the same.
