Section 47(9) in Tamil Nadu Combined Development and Building Rules, 2019
(9)In cases where the extent of the residential layout exceeds 10,000 sq.m. (1 hectare) ten per cent of layout area (excluding roads) shall be developed as EWS plots and the owner or developer or promoter shall sell these plot only for this purpose. No conversion or amalgamation shall be permissible in these cases of EWS plots at any point of time.
