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[Cites 0, Cited by 0] [Section 5(9)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(9)(d) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

(d)In case of applications submitted by layout Promoter / Society / Association, an undertaking in a non-judicial stamp paper of value not less than twenty rupees in Form-III agreeing to undertake the rectification works as directed by the Competent Authority and remit the development charges, regularisation charges and Open space reservation charges as applicable as assessed by the Competent Authority; In suo-motu cases specified in rule 5(4), the plots falling in spaces specified for rectification in the layout by the competent authority will not be regularized to the extent of required rectification.