Section 11(2) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
(2)For regularisation of layout, open space reservation area charge shall be collected for 10% of the layout area as per the guideline value specified in clause (7) of rule 2, if 10% of open space reservation area is not available. However, if part of the required 10% open space reservation area is available in the layout then such available area shall be deducted in the calculation of open space reservation area requirement and charges levied accordingly.
