Section 14(12) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
(12)The Competent Authority specified in rule 2(2)(i) shall forward the copy of the in-principle approved layout framework alongwith the gift deed for the roads and the Open space reservation to the concerned Tahsildar for carrying out mutation in the revenue records especially in respect of Open space reservation and roads.
