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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(9) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

(9)"Layout framework" means Layout plan approved by the Competent Authority specified in rule 2(2)(ii) with or without changes, showing the changes made to the as on ground layout plan submitted by the layout Promoter / Society/ Association or prepared suomotu as per rule 5(4) for the purpose of improving the layout.