Section 9(17) in Tamil Nadu Transfer of Development Rights Rules, 2019
(17)The planning authority may reject the application for utilisation of transfer of development rights or cancel the grant of development rights in the following circumstances, namely:-(a)If any dues are payable by the owner of the property to the State Government or Local Body prior to the date of handing over physical possession of the properties to the planning authority, the said authority on request from the State Government or Local Body may withhold utilisation of the transfer of development rights till the dues are paid by the owner of the property.(b)If the planning authority has reason to believe that the Development Right Certificate has been obtained by producing fraudulent documents or obtained by illegal title of land surrendered, shall cancel the Development Right Certificate, after giving due opportunity to the applicant.(c)The Planning Authority may suspend the Development Right Certificate, if there is dispute on the title of the land and the transfer of development rights shall be effected only after the dispute is settled.
