Section 48(2) in Tamil Nadu Combined Development and Building Rules, 2019
(2)Transferable Development Rights (TDR) shall apply to cases, where a private land is required for-(i)any road widening or new road formation as proposed and notified by the local body or the Government department or agency(ii)any traffic and transport infrastructure development such as bus stops or Bus stands, metro rail, Bus Rapid Transits System etc.(iii)any other urban infrastructure development such as water supply, sewerage, drainage, electricity, education, health, notified by the State Government Department or Government Agency or local body.
