Section 3 in Tamil Nadu Transfer of Development Rights Rules, 2019
3. Cases permissible for transfer of development rights.
- Transfer of development rights under Section 35-A of the Act is permissible, when the land is surrendered for the following purposes, namely:-(a)for forming new road and widening of the existing road as proposed in the Development Plans approved under the Act;(b)for forming new road and widening of the existing road notified by a Government department, Local authority or by a Government agency;(c)for any traffic and transport infrastructure development such as bus stop or bus stand or bus terminus, metro rail, mass rapid transit system, bus rapid transit system, inter modal transfer infrastructure, public parking, etc., notified by a Government department or Local authority or Government agency;(d)for any urban infrastructure development such as water supply, sewerage, drainage, electricity, education, health, notified by a Government Department or Local authority or Government Agency;(e)for conservation as heritage sites, heritage buildings, heritage precincts or as natural feature areas; or(f)for any other purpose as may be notified by the Government, from time to time.
