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State of Tamilnadu - Section

Section 21 in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

21. Transitory provisions.

(1)All appeals or applications which are pending before any Committee or the Government, as the case may be, and eligible for regularisation under these rules, then, the Committee or the Government, as the case may be, shall transfer those appeals or applications to the Competent Authority and the Competent Authority shall deal with such cases in accordance with these rules.
(2)Any person whose application was rejected or refused under the relevant rules prevailing in the respective areas, immediately before the date of coming into force of these rules, shall make an application afresh to the Competent Authority by satisfying the provisions of these rules.Dharmendra Pratap Yadav Secretary To Government.Form IApplication for regularisation of plot and layout[See rule 5 (1)]FromToThe Competent authority,SirI hereby apply for regularisation of plot / layout under the provisions of the Tamil Nadu Regularisation of Unapproved Plots and Layouts Rules 2017. The details of the plot / layout proposed for regularization are furnished in the following table:
Sl. No. Subject. Details.
(1) Name of the applicant.    
(2) Name of the layout, if any.    
(3) Plot number(s).    
(4) Name of the Village and Panchayat.    
(5) Panchayat Union.    
(6) Name of the Corporation / Municipality/Town Panchayat.    
(7) Ward No. and Block No.    
(8) Taluk.    
(9) District.    
(10) Survey Numbers of the plot or sub-division or layout appliedfor regularization.    
  Plot Number (s) Wet land Dry land
    SF.No. /Extent SF.No. /Extent in
    R.S.No. /in acre R.S.No. /in acre
    TS No. /Sq.m TS No. /Sq.m
  (a)    
  (b)    
  Total extent:    
(11) Total number of plots in the layout.    
(12) Total number of plots sold in the layout.    
(13) Total number of plots in the layout with building.    
(14) OSR area required in sq.m (10% of the total layout area).    
(15) Extent of OSR land provided in the layout in sq.m.    
(16) Whether the OSR land in the layout was handed over to thelocal body.   Yes / No, Extent........ sq.m.
(17) Whether the roads in the layout handed over to the local body.   Yes / No, Extent........ sq.m.
(18) Date of registration of plot(s).   Plot No (s) Date of Registration
(Strike out whichever is not applicable)I also forward herewith the following particulars:-
(1)Demand draft or Banker's cheque from any Nationalised / Scheduled Bank or payment through NEFT/RTGS, towards scrutiny fee at the rate of Rs.500/- (Rupees five hundred only) per plot and regularisation charges drawn in favour of the Competent Authority, payable at the local branch of the Bank.
(2)A self declaration in a non judicial stamp paper of value not less than twenty rupees, that the plot or layout is not attracted under the provisions of the Repealed Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (Tamil Nadu Act 24 of 1978) and the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961).
(3)An undertaking in a non-judicial stamp paper of value not less than twenty rupees agreeing to undertake the rectification works as directed by the Competent Authority and remit the development charges, regularisation charges and Open space reservation land charges as applicable and as assessed by the Competent Authority.(strike out whichever is not applicable)I,......the plot holder / Layout promoter / registered Co-perative Society / Association being the owner / legal representative of every part of the land to which the accompanying application relates request to accord regularization of plot / layout.Signature of the applicant.Date :Encl:
(1)Self Assessment Working Sheet.
(2)Declaration
(3)UndertakingSelf Assessment Working Sheet Calculation of Regularisation Charge, Development Charge, OSR land Charge and Scrutiny Fees (Fill up the table applicable) For Individual Plot: (Tick those applicable)
(a)Plot Area in sq.m
(b)Regularisation charge (a) x Rs.100/ sq.m for Corporation Area / Rs.60/sq.m. for Municipal Area / Rs.30/sq.m for Town Panchayat and Village Panchayat Areas.
(c)Development Charge (a) x Rs.600/sq.m for Corporation Area / Rs.350/sq.m in Special and Selection Grade Municipal Area, Rs.250/sq.m. in Grade-I and Grade-II Municipal Area, Rs.150/sq.m. for Town Panchayat and Rs. 100/sq.m. for Village Panchayat Areas
(d)Guide Line Value(GLV) as on 01.08.2007 / 01.04.2012 / Value fixed by the Registration Department on the date of issue of in-principle approvl of layout framework for issue of regularization order in Rs. /sq.m.
(e)OSR land Charges(a) X 10/100 x (d)
(f)Scrutiny Fee of Rs.500/plot
(g)Total Charges (b) + (c) + (e) + (f)
For Layout
(a)Total Plot Area in sq.m.
(b)Regularisation Charge. (a) x Rs. 100/sq.m. for Corporation Area/ Rs.60/sq.m. for Municipal Area / Rs.30/sq.m. for Town Panchayat and Village Panchayat Areas.
(c)Development Charge. (a) x Rs.600/sq.m. for Corporation Area/ Rs.350/sq.m. for Special and Selection Grade Municipal Area / Rs.250/sq.m. for Grade I and Grade II Municipal Area / Rs.150/sq.m. for Town Panchayat and Rs. 100/sq.m. for Village Panchayat Areas.
(d)OSR area required in sq.m. (10% of the total layout area).
(e)OSR area provided in sq.m.
(f)Shortage OSR area in sq.m.
(g)Guide Line Value(GLV) as on 01.08.2007 / 01.04.2012 / Value fixed by the Registration Department on the date of issue of in-principle approval of layout framework for issue of regularization order in Rs. /sq.m.
(h)OSR area Charge.
(f)X (g)
(i)Scrutiny Fee.
Number of plots x Rs.500
(j)Total Charge (b) + (c) + (h) + (i)
Payment Detail.
(1)Demand Draft No and Date (Drawn on Nationalised / Scheduled Bank
(2)Bank / Branch
(3)Charges if remitted through NEFT/RTGS Name of the Account Holder:Account No:Bank / Branch Amount:DateIFSC Code:Form - IIFormat of DeclarationSee rule 5 (7) (c)I S/o., D/o am the applicant for the plot(s) bearing no(s) in T.S.No/R.S.No/S.No Ward No Block No of Village Taluk District solemnly affirm that the plot / layout applied for regularization under these rules is not attracted under the provisions of the Repealed Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (Tamil Nadu Act 24 of 1978) and Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961).I understand that if the above said land is declared otherwise, the plot/ layout if regularized shall be cancelled. Date Name and signature of the applicant.Form - IIIFormat of undertaking in Rs. 20/- non-judicial stamp paper (For regularization of unapproved layout)(See rule 5 (7) (c)I S/o.,D/o am the applicant for the plot(s) bearing no(s) in T.S.No/R.S.No/S.No Ward No Block No of Village Taluk District.Hereby agree to undertake the rectification works as directed by the Competent Authority and remit the development charges, regularisation charges, Open space reservation charges and Scrutiny Fees as applicable and as assessed by the Competent AuthorityDateName and Signature of the applicant.Dharmendra Pratap Yadav,Secretary To Government.