Section 7(f) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
(f)In case of layouts where less than one-third of the total number of plots in the layout have been sold before the cut off date:(i)The layout shall conform to the Development Regulations or Development Control Regulations, as the case may be, and the land use prescribed in the Master Plan except the width of the access road and conversion to other purpose from Agriculture usage in non-planned area.(ii)The procedures normally followed in the regular applications for approval of layout shall apply.
