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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(k) in Tamil Nadu Laws (Special Provisions) No. 2 Act, 2010

(k)"unauthorized development" means use of any land or any building or construction of any building carried out, -
(i)in deviation from any planning permission or building permit; or
(ii)without obtaining any planning permission or building permit; or
(iii)in contravention of the land use zoning under the Master Plan or any approved detailed development plan; or
(iv)in contravention of the Development Control Rules for Chennai Metropolitan Planning Area, building rules, regulations, bye-laws applicable to areas within the Chennai Metropolitan Planning Area;