Section 2 in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
2. Definitions.
- In these rules, unless the context otherwise requires,-(1)"Act" means the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972);(2)"Competent Authority" means,-(i)for regularisation of unapproved individual plot in a sub-division or layout-(a)in case of a City Municipal Corporation, the Commissioner;(b)in case of a Municipality, the Commissioner;(c)in case of a Town Panchayat, the Executive Officer; and(d)in case of a Village Panchayat, the Block Development Officer (Village Panchayats);(ii)for regularization of layout,-(a)in the Chennai Metropolitan Planning Area, the Member-Secretary of Chennai Metropolitan Development Authority;(b)in any other areas, the Member-Secretary of the Local Planning Authority or the Regional Planning Authority or the New Town Development Authority functioning under the control of Town and Country Planning Department or the Regional Deputy Director or Assistant Director of the Town and Country Planning Department, as the case may be, in whose jurisdiction the layout exists;(3)"Development charge" means the amount to be collected towards the cost of providing amenities and infrastructure facilities in urban and rural areas within the jurisdiction of the Local Authorities at the rates specified in rule 10;(4)"Development Control Regulations" means the development control regulations for the areas other than the Chennai Metropolitan Planning Area;(5)"Development Plans" means Master Plans, Regional Development Plans, New Town Development Plans, Detailed Development Plans and Town Planning Schemes in force in the respective planning area;(6)"Development Regulations" means the development regulations for the Chennai Metropolitan Planning Area forming part of the Second Master Plan for the Chennai Metropolitan Planning Area;(7)"Guideline value" means the guideline value of the land fixed by the Registration Department prevailing as on 1st August, 2007 for the plots registered upto 31st March, 2012 and for the plots registered on or after 1st April, 2012, the prevailing guideline value as on the date of notification of these rules. For the unsold plots in the layout, the value fixed by the Registration Department on the date of issue of in-principle approval of layout framework;(8)"Layout" means,-(i)division of land into plots exceeding 8 (eight) in numbers in Chennai Metropolitan Planning Area;(ii)division of land into plots by introducing a new road or street in areas other than Chennai Metropolitan Planning Area;(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.(10)"Layout Promoter" means a person whether owner or authorized person of any land including a registered co-operative society and an Association, who has developed land into a layout for the purpose of selling the plots in the said layout;(11)"Local Authority" means all City Municipal Corporations, Municipalities, Town Panchayats, Panchayat Unions and Village Panchayats;(12)"Plot holder" means a person in whose name the plot is registered with a registered sale deed or title deed executed on or before the 20th October, 2016;(13)"Plot or Unapproved plot" means a plot in an unapproved layout or sub-division;(14)"Regularisation charge" means a charge to be paid for regularising the unapproved plot or the unapproved sub-division as provided in rule 9;(15)"Regularisation of unapproved layout" means the regularization of unapproved layout framework. Such regularisation of unapproved layout framework will not automatically regularise the individual plot in the layout. The individual plot owner / promoter (in the case of unsold plots) shall, after regularization of unapproved layout framework, apply for regularization of his plot/plots separately.(16)"Sub-division" means,-(i)division of land into plots not exceeding eight in numbers in the Chennai Metropolitan Planning Area;(ii)division of land abutting an existing road or street into plots without introducing any new road or street in an area other than Chennai Metropolitan Planning Area;(17)"Unapproved layout or sub-division" means a layout or sub-division of land made without the prior approval or concurrence of the Director of Town and Country Planning or the Chennai Metropolitan Development Authority, as the case may be;(18)Words and expression used, but not defined in these rules, shall have the same meaning assigned to them in the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972).
