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State of Tamilnadu - Section

Section 16 in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

16. Amount levied towards development charges to be kept in separate account.

- The development charge collected by the respective local bodies shall be credited into a separate account and shall be used to fund amenities and infrastructure development programs within the local body jurisdiction including meeting of the State share under the centrally sponsored schemes.