Section 111(3) in Tamil Nadu Town and Country Planning Act, 1971
(3)Subject to the provisions of sub-section (1) but notwithstanding anything contained in any other law-(a)when permission for development in respect of any land or building has been obtained under this Act, such development shall not be deemed to be unlawfully undertaken or carried out by reason only of the fact that permission, approval of sanction required under such other law for such development, has not been obtained;(b)when permission for such development has not been obtained under this Act, such development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has been obtained.
