Section 4 in Tamil Nadu Transfer of Development Rights Rules, 2019
4. Cases not permissible for transfer of development rights.
- Transfer of development rights is not permissible for the following cases, namely:-(a)in the case of any compulsory reservation of space for public purpose or recreational uses or economically weaker section or social housing and in the case of subdivisions, layouts, group developments, high rise buildings or non-high rise buildings or such other developments prescribed in the Tamil Nadu combined Development and building Rules, 2019;(b)in case the possession of the land is taken pursuant to an award under any Act; or(c)in any other case, where possession of the land is taken by the Government or other authority based on mutual agreement or contract.
