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State of Tamilnadu - Section

Section 15 in The Special Rules for the Mulit-storeyed and Public Buildings, 1974

15. Areas for multi-storeyed buildings.

(1)Any construction, reconstructtion, alteration or addition of or to a multi-storeyed building, shall be permitted only within the area approved for the constructions of multi- storeyed buildings in a Town Planning Scheme made under the Tamil Nadu Town Planning Act, 1920 (Tamil Nadu Act VII of 1920) or in a Development Plan under the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972) or in areas so declared by a special resolution by the Council with the approval of Director of Town and Country Planning for the purpose and shall not exceed the maximum number of storeyes or maximum height prescribed for the individual area.
(2)The minimum extent of site for construction of multi-storeyed buildings shall not be less than 4 grounds in extent and should have the shortest side not less than 24 metres and shall either abut on a street not less than 12 metres in width, or gain access from a public street of a width not less than 12 metres through a passage of not less than 12 metres :Provided that the height of multi-storeyed buildings should be regulated with reference to the extent of the site as given hereunder-
Height of building Minimum extent of the site
15 metres 892 Sq. metres
20 metres 1338 Sq. metres
25 metres 1784 Sq. metres
30 meters 2230 Sq. metres
Note. - For every additional height of 5 metres or part thereof beyond 30 metres, the site must have a minimum additional extent of four grounds.