Section 3(1) in Tamil Nadu Laws (Special Provisions) Act, 2010
(1)Notwithstanding anything contained in any relevant law or any rules, regulations or bye-laws made thereunder, the Government shall within a period of one year, from the date of commencement of this Act, take all possible measures, with due regard to environment, to finalise norms, policy guidelines and feasible strategies to deal with the problems of unauthorized developments with regard to the undermentioned categories, namely:-(a)land use not conforming to, the Master Plan, detailed development plans or any Planning permission;(b)construction in deviation from or beyond planning permission or building permit;(c)development without any planning permission or building permit; and(d)unauthorized occupation by, the hawkers and street vendors, in the public street and by the people in slum area,so that the developments of Chennai Metropolitan Planning Area take place in a sustainable and planned manner.
