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[Section 7]
[Entire Act]
State of Tamilnadu - Subsection
Section 7(2) in Tamil Nadu Combined Development and Building Rules, 2019
| (i) | (a) | Plans submitted along with planning permissionapplications per sq.m. of floor area of the building | Rs.2.00 | |
| (b) | Ist revised plan per sq.m. of floor area of thebuilding | Rs.1.00 | ||
| (c) | 2nd revised plan per sq.m. of floor area of thebuilding | Rs.0.40 | ||
| (d) | 3rd revised plan per sq.m. of floor area of thebuilding | Rs.0.20 | ||
| (e) | Subsequent revised plans | Nil | ||
| (ii) | Layouts/subdivisions, re-constitutions per sq.m.of land area | Rs. 1.50 | ||
| (iii) | Re-classifications (lumpsum) | Rs.30,000 (for CMA) | ||
| Rs.20,000 (for other areas) |