Section 6 in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017
6. Regularization of individual flats.
- Individual flats in a building shall be eligible for regularization. However, such units shall be regularized following two stage process, wherein the applicant has to submit drawings for the entire building along with detailed drawings for the Unit owned by him in the building and scrutiny shall be made as follows:-(i)An in-principle clearance shall be given for the full building in which the said residential / commercial flat is situated.(ii)If the full building is found approvable, then regularization of the individual flat / floor under reference shall be done.
