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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(14) in Tamil Nadu Transfer of Development Rights Rules, 2019

(14)In case there are two planning authorities in any urban area, before permitting utilisation of transfer of development rights, no objection certificate has to be obtained from the planning authority in whose jurisdiction it is proposed to be used.