Section 5(4) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(4)Nothing contained in sub-section (1) shall apply to -(a)any works of improvement required to be executed by a notice under sub- section (1) of section 6 or in pursuance of an undertaking given under sub-section (2) of Section 9; or(b)the erection of any building in any area in respect of which a notification has been issued under sub -section (1) of Section 11.
