Section 41(4) in Tamil Nadu Combined Development and Building Rules, 2019
(4)In case of additions to existing developments, where it is difficult to leave the 10 per cent area as open space for community recreational purposes, the Executive Authority of local body reserves the right to collect the guideline value of equivalent land in lieu of the land to be reserved. However, if on a future date, the applicant wants to demolish the existing structures and raise new structures on the site in question, the community recreational space as per the rule shall be reserved.
