Section 2(8) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

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State of Tamilnadu - Subsection

Section 2(8) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

(8)"Layout" means,-

(i)division of land into plots exceeding 8 (eight) in numbers in Chennai Metropolitan Planning Area;

(ii)division of land into plots by introducing a new road or street in areas other than Chennai Metropolitan Planning Area;