Section 99 in Tamil Nadu Town and Country Planning Act, 1971
99. Registration of document, plan or map in connection with development plan other than detailed development plan not necessary.
- Nothing contained in the Registration Act, 1908 (Central Act XVI of 1908), shall be deemed to require the registration of any document, plan or map prepared, made or sanctioned in connection with any development plan (other than the detailed development plan to which the said Act shall apply) which has come into force and any such document, plan or map shall, for the purposes of sections 48, 49 and 50 of that Act, be deemed to have been duly registered in accordance with the provisions of that Act:Provided that, the documents, plans and maps relating to the development plan shall be accessible to the public in the manner prescribed.
