Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Tamilnadu - Subsection Section 5(8) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017 (8)An application made by any person for regularisation of plot or layout who does not have any right over the land shall be summarily rejected.
