Section 4 in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
4. Restrictions for regularization of unapproved plots and layouts.
(1)No plot or layout in part or whole, which is located in public water body like Channel, Canal, Tank, Lake, River, etc. shall be eligible for regularization.(2)No plot or layout in part or whole in Government Poramboke land shall be eligible for regularisation.(3)No plot or layout in Open Space Reservation (OSR) land, Park or Play-field reserved in any approved layout or sub-division shall be considered for regularization.(4)Vacant plots blocking access to surrounding lands which do not have any other means of access are not eligible for regularisation.(5)No plot or layout in part or whole, lying in the lands affected by the alignments of proposed road or rail corridors and street alignments specified in the development plans shall be regularised.(6)No plot with any encroachment on to a public road or street or on any other land over which the applicant does not possess ownership right and lands affected by the repealed Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (Tamil Nadu Act 24 of 1978) shall be considered for regularisation.(7)No plot or layout in part or whole, lying in the lands below the alignment of high tension and extra high voltage electric line including tower lines shall be regularised.
