Section 6(1) in Tamil Nadu District Municipalities Building Rules, 1972
(1)No site shall be approved for construction or erection of a dwelling or a dwelling house unless it has an extent of not less than 95 square metres and a minimum width of 6 metres:Provided that in respect of reconstruction in built-up areas or residential localities, where the houses are so situated that they are in a chain, the above minimum extent and the width of the site obtaining prior to reconstruction, whichever is less, shall apply:Provided further that this rule will not apply to shops, offices and godowns: -[Provided also that this rule will not apply to the plots in respect of the layout approved by the Director of Town and Country Planning or [Chennai] [Added by G.O. Ms. No. 3, Rural Development & Local Administration, dated 2nd January 1982.] Metropolitan Development Authority in respect of [Chennai] [Substituted for the xvord Madras by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area or by the officers to whom such powers are delegated by them for development by the Tamil Nadu Housing Board, the Tamil Nadu Slum Clearance Board and similar Quasi-Government agencies.]
