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[Cites 0, Cited by 0] [Section 14(8)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(8)(b) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

(b)The Competent Authority specified in rule 2(2)(ii) shall incorporate the changes or rectification works in the layout plan and grant in-principle approval for layout frame work. The in-principle approved layout frame work plan and the charges and fees to be collected from each plot owner on pro-rata basis shall be forwarded to the Competent Authority specified in rule 2(2)(i).