Section 3(1) in Tamil Nadu Panchayats Building Rules, 1997
(1)No owner or other persons shall lay-out a street, lane, [passage or pathway or open spaces, like park, play fields, children play space] [Substituted by G.O. Ms. No. 57, R D (C2), dated the 3rd May 2005.] or sub-divide or utilise the land or any portion or portions of the same on the site or sites for building purposes until a lay-out plan, has been approved by the Executive Authority who shall get prior concurrence of the Director of Town and Country Planning or his authorised Joint Director or Deputy Director of Town and Country Planning for such approval. In cases of layout abutting National Highways, State Highways and By-Pass Roads thereof, the concurrence of the Divisional Engineer (Highways and Rural Works) under whom the control of the road is vested, shall also be obtained by the Executive Authority. The application for approval of such lay-out plan or sub-division shall be submitted to the Executive Authority in the form specified in Appendix-A with such variation as circumstances may require.
