Section 13 in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
13. Removal of doubt.
- The Regularization Charges, Open space reservation area charges and Development Charges specified in these rules are inclusive of the normally leviable charges by the Chennai Metropolitan Development Authority / Directorate of Town and Country Planning and Local Authority under the relevant laws and therefore they shall not collect any other charges other than the charges specified in these rules for issue of regularization order for the plot.
