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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

(2)Any person whose application was rejected or refused under the relevant rules prevailing in the respective areas, immediately before the date of coming into force of these rules, shall make an application afresh to the Competent Authority by satisfying the provisions of these rules.Dharmendra Pratap Yadav Secretary To Government.Form IApplication for regularisation of plot and layout[See rule 5 (1)]FromToThe Competent authority,SirI hereby apply for regularisation of plot / layout under the provisions of the Tamil Nadu Regularisation of Unapproved Plots and Layouts Rules 2017. The details of the plot / layout proposed for regularization are furnished in the following table:
Sl. No. Subject. Details.
(1) Name of the applicant.    
(2) Name of the layout, if any.    
(3) Plot number(s).    
(4) Name of the Village and Panchayat.    
(5) Panchayat Union.    
(6) Name of the Corporation / Municipality/Town Panchayat.    
(7) Ward No. and Block No.    
(8) Taluk.    
(9) District.    
(10) Survey Numbers of the plot or sub-division or layout appliedfor regularization.    
  Plot Number (s) Wet land Dry land
    SF.No. /Extent SF.No. /Extent in
    R.S.No. /in acre R.S.No. /in acre
    TS No. /Sq.m TS No. /Sq.m
  (a)    
  (b)    
  Total extent:    
(11) Total number of plots in the layout.    
(12) Total number of plots sold in the layout.    
(13) Total number of plots in the layout with building.    
(14) OSR area required in sq.m (10% of the total layout area).    
(15) Extent of OSR land provided in the layout in sq.m.    
(16) Whether the OSR land in the layout was handed over to thelocal body.   Yes / No, Extent........ sq.m.
(17) Whether the roads in the layout handed over to the local body.   Yes / No, Extent........ sq.m.
(18) Date of registration of plot(s).   Plot No (s) Date of Registration
(Strike out whichever is not applicable)I also forward herewith the following particulars:-