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

State of Tamilnadu - Subsection

Section 2(b) in Tamil Nadu Transfer of Development Rights Rules, 2019

(b)"affordable housing" means a housing which is deemed affordable to those with a median household income as rated by the Government and reckoned in terms of the plinth area of the house, as may be determined by the Government, from time to time;