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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(ii) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

(ii)Single regularization penalty instead of charging separate penalties each for Road width and Setback Violations as suggested by the Justice Rajeswaran committee shall be charged at following multiples of Infrastructure and Amenities charges on the total achieved FSI of the building to be regularized.