Section 15 in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
15. Consequences of non-regularisation.
- Where no regularization is ordered under these rules for an unapproved plot or layout; then-(a)no electricity, water supply, drainage and sewerage connections shall be extended to such unapproved plot or layout;(b)such unapproved plot or layout shall not be registered under the Registration Act, 1908 (Central Act 9 of 1908) by the Registration Department; and(c)no building approval shall be given by the authorities concerned for such unapproved plot or layout.In order to give effect to the consequences indicated above, the Departments concerned shall make necessary amendments in their respective Acts.
