Section 2(c) in Tamil Nadu Transfer of Development Rights Rules, 2019
(c)"Development Right Certificate" means the certificate issued under the signature of the Member-Secretary of the Planning Authorities including digital signature, indicating the floor space index credit in square metres of the built-up area to which the owner or lessee is entitled, the place from where it is generated and the rate of that plot as prescribed in the guideline value issued by the Registration Department for the relevant year;
