Section 39(23) in Tamil Nadu Combined Development and Building Rules, 2019
(23)Affordable Housing. - Development for affordable housing projects with size of dwelling unit not exceeding 40 sq.m within Chennai Metropolitan Area and dwelling unit with size not exceeding 60 sq.m in the rest of state shall be regulated according to provisions stipulated above.(b)Premium FSI charges shall not be collected for the excess FSI area over and above normally permissible FSI area for affordable housing projects.
