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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(3) in Tamil Nadu Combined Development and Building Rules, 2019

(3)The width of the streets or roads and passages in the layouts or subdivisions or amalgamations shall conform to the minimum requirements given below:
(a)Residential developments. -
Description Minimum width Remarks
(1) (2) (3)
A. Passage(i) In Economically Weaker Sectionareas and continuous building areas:(a) For single plot(b) For two to four plots 1.0 meter1.5 meter The passage will remain private
(ii) When it is intended to serve up to two plots and lengthof the passage does not exceed 40 meters. 3.0 meters The passage will remain private
(iii) When it is intended to serve up to four plots and lengthof the passage does not exceed 80 meters. 3.6 meters -Do-
(iv) When it is intended to serve up to ten plots and lengthof the passage does not exceed 100 meters. 4.8 meters -Do-
B. Streets and Roads
(i) Streets of length does not exceeds 120 meters 7.2 meters All streets shall become public
(ii) Streets of length more than 120 meters butbelow 240 meters 10.0 meters All streets shall become public
(iii) Roads of length more than 240 meters butbelow 400 meters 12.0 meters All streets shall become public
(iv) Roads of length between 400 meters to 1,000 meters 18.0 meters All streets shall become public
(v) Roads of length more than 1000 meters 24.0 meters All streets shall become public
Note. - (1) In case of layout the minimum extent of plot shall be 32 sq.mts. for EWS and 72 sq.mts. for other category of plots.