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State of Tamilnadu - Section

Section 6 in Tamil Nadu Transfer of Development Rights Rules, 2019

6. Application for Development Right Certificate.

(1)An application for issue of Development Right Certificate shall be made to the planning authority in FORM I along with the relevant documents specified therein.
(2)The specimen signature or thumb impression of the applicant in the application for grant of Development Right Certificate shall have to be attested or duly authenticated by a notary.