Section 9(13) in Tamil Nadu Transfer of Development Rights Rules, 2019
(13)In case the applicant is a holder of power of attorney or limited company or corporate body or registered societies or trust, the applicant shall apply for utilisation of development right for transfer, by enclosing the registered power of attorney or relevant resolution regarding authority to file application or request for transfer, together with certified copy of the Memorandum of Association and Article of Association and / or Bye-laws. Any development right may be utilized on one or more plots or lands whether vacant, or already developed fully or partly by erection of additional storeys, or in any other manner consistent with the prevailing development regulations.
