Section 10(1) in Tamil Nadu Transfer of Development Rights Rules, 2019
(1)The planning authority shall allow transfer of Development Right Certificate as follows:-(a)In case of death of holder of the Development Rights Certificate, development rights shall be transferred only on production of the documents, as may be specified by it from time to time, after due verification and satisfaction regarding title and legal successor.(b)If a holder of Development Right Certificate intends to transfer it to any other person, he shall submit the original Development Right Certificate to the planning authority with an application along with following documents, namely:-(i)registered agreement, duly signed by the transferor and the transferee.(ii)......(iii).......(c)A new Development Right Certificate will be issued with details of transfer, in replacement of the original Development Right Certificate.
