Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 17 in Tamil Nadu Combined Development and Building Rules, 2019

17. Correlation of land use zones in Master Plan, Detailed Development Plan and Development Rules

:
Sl. No. Use classification in Master Plan Use classification in Detailed DevelopmentPlan Use classification in Development Rules
01. Primary Residential Use Primary Residential or Residential use Residential
02. Mixed Residential use Mixed Residential Residential
03. Commercial use Commercial use Commercial use
04. Industrial use or Light Industrial use orControlled Industries use Industrial use or Light Industrial use Industrial use
05. General Industrial General Industrial Industrial use
06. Special and Hazardous Industrial Use Special and Hazardous Industrial use Special and Hazardous Industrial use
07. Institutional or Educational use or Public andSemi-public use Institutional or Educational use or Public andSemi-public use Institutional
08. Open space and recreational use Open space and recreational or Park or Playspace Open spacerecreational(in Chennai Metropolitan Area)Public use zone (in other areas of the State)
09. Non-urban Non-urban Non - urban only in Chennai Metropolitan Area
10. Agricultural use Agricultural use Agricultural use
11. Urbanisable -- Urbanisable use (only in Chennai MetropolitanArea)