Section 2 in Tamil Nadu Transfer of Development Rights Rules, 2019
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Tamil Nadu Town and country Planning Act, 1971 (Tamil Nadu Act 35 of 1972);(b)"affordable housing" means a housing which is deemed affordable to those with a median household income as rated by the Government and reckoned in terms of the plinth area of the house, as may be determined by the Government, from time to time;(c)"Development Right Certificate" means the certificate issued under the signature of the Member-Secretary of the Planning Authorities including digital signature, indicating the floor space index credit in square metres of the built-up area to which the owner or lessee is entitled, the place from where it is generated and the rate of that plot as prescribed in the guideline value issued by the Registration Department for the relevant year;(d)"dwelling unit" means an independent housing unit with separate facilities for living, cooking and sanitary requirements, and may be a part of a building;(e)"economically weaker section housing" means the dwelling unit with plinth area up to 32 sq.m. in plotted development and in case of flatted development, carpet area of dwelling of unit not exceeding 40 sq.m. or such maximum area as the Government may specify from time to time;(f)"low income group housing" means the dwelling unit with plinth area above 40 sq.m. and not more than 60 sq.m. in plotted development and in case of flatted development carpet area of dwelling unit not exceeding 60 sq.m., or such maximum area as the Government may specify from time to time;(g)"guideline value" means the market value of the property, as per the market value guidelines of properties prepared by the valuation committee, constituted under Section 47-AA of the Indian Stamp Act, 1899 (central Act II of 1899);(h)"plinth area" means the built-up covered area measured at the level of the basement or of any storey;(i)The words and expressions used in these rules and not defined, but defined in the Act shall have the same meaning, respectively, assigned to them in the Act.
