Section 2(1)(vii) in Revised Building Rules, 2007

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State of Andhra Pradesh - Subsection

Section 2(1)(vii) in Revised Building Rules, 2007

(vii)"Transferable Development Right" (TDR) means an award specifying the built up area an owner of a site or plot can sell or dispose or utilize elsewhere, whose site or plot is required to be set apart or affected for a community amenity or development for public purpose in the Master Plan or in road widening or covered in recreational use zone, etc. and applicable only after such lands are vested with the local body/ Urban Development Authority as the case may be. The award would be in the form of a TDR Certificate issued by the Competent Authority.

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State of Andhra Pradesh - Subsection

Section 2(1)(vii) in Revised Building Rules, 2007