Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(10) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

(10)"Layout Promoter" means a person whether owner or authorized person of any land including a registered co-operative society and an Association, who has developed land into a layout for the purpose of selling the plots in the said layout;