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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(e) in Tamil Nadu Transfer of Development Rights Rules, 2019

(e)"economically weaker section housing" means the dwelling unit with plinth area up to 32 sq.m. in plotted development and in case of flatted development, carpet area of dwelling of unit not exceeding 40 sq.m. or such maximum area as the Government may specify from time to time;