Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(17)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(17)(c) in Tamil Nadu Transfer of Development Rights Rules, 2019

(c)The Planning Authority may suspend the Development Right Certificate, if there is dispute on the title of the land and the transfer of development rights shall be effected only after the dispute is settled.