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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(1) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

(1)Regularisation charge shall be assessed and levied separately for the plot or layout for regularisation under these rules at the rates given below:-The regularisation charge per square meter of the plot area shall be-
(i)Rs.100/- in City Municipal Corporation area;
(ii)Rs.60/- in Municipal area; and
(iii)Rs.30/- in areas covered under Town Panchayats and Village Panchayats areas.
The above regularisation charges shall be remitted into Government account.