Section 21(3) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
(3)An undertaking in a non-judicial stamp paper of value not less than twenty rupees agreeing to undertake the rectification works as directed by the Competent Authority and remit the development charges, regularisation charges and Open space reservation land charges as applicable and as assessed by the Competent Authority.(strike out whichever is not applicable)I,......the plot holder / Layout promoter / registered Co-perative Society / Association being the owner / legal representative of every part of the land to which the accompanying application relates request to accord regularization of plot / layout.Signature of the applicant.Date :Encl:
