Section 26 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
26. Definition.
- In this Chapter, "plinth area" in relation to-(i)a dwelling unit in a building consisting of only one floor, means the area of the dwelling unit at the floor level and includes the thickness of the outer walls thereof;(ii)a dwelling unit in a building consisting of two or more floors, means the area of the dwelling unit at each floor level where the dwelling unit is proposed to be situated and includes the thickness of the outer walls thereof and the proportionate area intended for any common service facility at the floor level aforesaid.Explanation. - For the purpose of this clause, "common service facility", includes facility like staircase, balcony and verandah.
