Section 2(ad) in Kerala Town and Country Planning Act, 2016
(ad)"transferable development right" means a development right to transfer the potential of a plot designated for a public purpose in a plan under this Act. expressed in terms of total permissible built-up space calculated on the basis of floor area ratio allowable for that plot, for utilisation by the owner himself or by way of transfer by him to someone else from the present location to a specified area in the plan as additional built-up space over and above the permissible limit in lieu of compensation for the surrender of the concerned plot free from all encumbrances to the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat as the case may be.
