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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(16) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

(16)"Sub-division" means,-
(i)division of land into plots not exceeding eight in numbers in the Chennai Metropolitan Planning Area;
(ii)division of land abutting an existing road or street into plots without introducing any new road or street in an area other than Chennai Metropolitan Planning Area;