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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(7) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

(7)"Guideline value" means the guideline value of the land fixed by the Registration Department prevailing as on 1st August, 2007 for the plots registered upto 31st March, 2012 and for the plots registered on or after 1st April, 2012, the prevailing guideline value as on the date of notification of these rules. For the unsold plots in the layout, the value fixed by the Registration Department on the date of issue of in-principle approval of layout framework;