Section 16(5) in Tamil Nadu Combined Development and Building Rules, 2019
(5)Where for an area, a detailed lay-out plan for land development has been prepared and approved by the competent Authority or such other authority of local body or Agency or person or which the power has been delegated by the Authority, the land use shown on such Lay-out Plan shall be applicable and the developments in the area shall be regulated according to these regulations:Provided that if the layout plan was approved prior to 5.8.1975 in case of Chennai Metropolitan Area and prior to the date on which the publication of notification of Master Plan in the Tamil Nadu Government Gazette for rest of the State, the higher order land use zoning of Master Plan or Detailed Development Plan shall be applicable for the plot.Provided further that if land use is varied under section 32 sub-section (4)of the Act, subsequent to approval of the Master Plan, Detailed Development Plan or the layout as the case may be then the reclassified land use is applicable for such land.
