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TAMIL NADU MUNICIPAL CORPORATIONS AND TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 2003

TAMIL NADU MUNICIPAL CORPORATIONS AND TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 2003

TAMIL NADU MUNICIPAL CORPORATIONS AND TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 2003

Preamble - THE TAMIL NADU MUNICIPAL CORPORATIONS AND TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 2003

THE TAMIL NADU MUNICIPAL CORPORATIONS AND TOWN AND COUNTRY PLANNING (AMENDMENT) ACT, 2003[1]

[Act  No. 8 of 2003]

PREAMBLE

An Act to further amend the Madurai City Municipal Corporation Act, 1971, the Coimbatore City Municipal Corporation Act, 1981 and the Tamil Nadu Town and Country Planning Act, 1971.

BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows :?

Statement of Objects and Reasons[2]

The Government have introduced a one time scheme in the Municipal Areas of Madurai, Coimbatore, Tiruchirappalli, Tirunelveli and Salem City Municipal Corporations for regularisation of unauthorised constructions or alteration of buildings and unauthorised development of lands made on or before the 31st March 2002, by a person who has right over such land or building, by receiving applications upto the 31st December 2002 and collecting a regularisation fee, by amending the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) and the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972).

2. It is felt that the time allowed for submission of application for regularisation of such unauthorised constructions or alteration of buildings and unauthorised development of lands may be extended so as to enable more persons to avail the benefits of such regularisation scheme. Therefore, the Government have decided to extend the time limit for submission of application for such regularisation for a period of four months beyond the 31st December 2002 and to amend the aforesaid Acts for the purpose.

3. The Bill seeks to give effect to the above decision.

 

Section 1 - Short title and commencement

(1)     This Act may be called the Tamil Nadu Municipal Corporations and Town and Country Planning Laws (Amendment) Act, 2003.

 

(2)     It shall be deemed to haw come into force on the 1st day of January 2003.

 

Section 2 - Amendment of Section 283-A

In Section 283-A of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), in sub-section (2), for the expression "1st day of December 2002", the expression "30th day of April 2003" shall be substituted.

 

Section 3 - Amendment of Section 283-A

In Section 283-A of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), in sub-section (2), for the expression "1st day of December 2002", the expression "30th day of April 2003" shall be substituted.

 

Section 4 - Amendment of Section 113-8

In Section 113-B of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), in sub-section (2), for the expression "1st day of December 2002", the expression "30th day of April 2003" shall be substituted.


[1] Received the assent of the Governor on the 23rd April, 2003 ? Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Issue No. 108, dated 24th April, 2003.

[2] Vide T.N. Bill No.7 of 2003 ? Published in Tamil Nadu Government Gazette, Issue No. 102, dated 21st April 2003.