Section 113A in Tamil Nadu Town and Country Planning Act, 1971
113A. Exemption in respect of development of certain lands or buildings.
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, the Government or any officer or authority authorised by the Government, by notification, in this behalf may, on application, by order, exempt any land or building or class of lands or buildings developed on or before 31st day of March 2002 in the Chennai Metropolitan Planning Area from all or any of the provisions of this Act or any rule or regulation made thereunder, by collecting regularisation fee at such rate not exceeding twenty thousand rupees per square metre, as may be prescribed. Different rates may be prescribed for different planning parameters and for different parts of the Chennai Metropolitan Area.(2)The application under sub-section 91) shall be made on or before 30th day of June 2002 in such form containing such particulars and with such documents and such application fee, as may be prescribed.(3)Upon the issue of the order under sub-section (1), permission shall be deemed to have been granted under this Act for such development of land or building.(4)Nothing contained in sub-section (1) shall apply to any application made by any person who does not have any right over the land or building referred to in subsection (1).(5)Save as otherwise provided in this section, the provisions of this Act, or other laws for the time being in force and rules or regulations made thereunder, shall apply to the development of land or building referred to in sub-section (1).(6)Any person aggrieved by any order passed under sub-section (1) by any officer or authority may prefer an appeal to the Government within thirty days from the date of receipt of the order.(7)The fee collected under this section shall be credited to Government account in such manner as may be prescribed.
