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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(g) in Tamil Nadu Transfer of Development Rights Rules, 2019

(g)In case of the death of the holder of Development Right Certificate, the Development Right Certificate shall be transferred only on production of succession certificate or letter of administration or probate in case of a will, as the case may be. On production of the aforesaid documents, names of the legal heirs shall be included in the Development Right Certificate.