Section 3(3) in Tamil Nadu Laws (Special Provisions) No. 2 Act, 2010
(3)All notices issued by any local authority or any authority empowered under relevant law for initiating action against the categories of unauthorized development mentioned in sub-section (1) prior to 27th day of July 2007 shall be deemed to have been suspended and no punitive action shall be taken during the said period of one year.
