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[Cites 0, Cited by 0] [Section 14(8)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(8)(c) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

(c)On receipt of the in principle approved layout framework and the details of charges to be collected, the Competent Authority specified in rule 2(2)(i) shall confirm the ownership right of the plot owner, collect the charges applicable for the plot and issue approved regularized plan for the plot. The Competent Authority specified in rule 2(2)(i) shall undertake the improvement works on behalf of the layout promoter or plot owners. The roads shall be taken over suo-motu for maintenance under the appropriate provisions of the local bodies Acts and rules made thereunder.