Section 45(1) in Tamil Nadu Combined Development and Building Rules, 2019
(1)The development of Wind Electricity Generator (WEG) shall be regulated as follows(a)Wind Electricity Generator (WEG) shall be permitted in all land use zones.(b)The minimum required land size shall be not less than 150m x 150m(c)The minimum width of public road or uninterrupted access way/passage shall be not less than 7mtrs.(d)The reservation of land for community recreational purposes shall not be insisted for development of Wind Electricity Generator (WEG).(e)Subdivision rules shall not be applicable
