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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(5) in Tamil Nadu Transfer of Development Rights Rules, 2019

(5)The equivalent quantum of transfer of development rights to be permitted on the receiving plot shall be governed by the formula given below:-
(a)Transfer of development rights in
terms of land value in the generating site = extent of the site surrendered x 2.25 times guideline value generating site at the time of utilisation of transfer of development rights.
(b)Transfer of development rights in
terms of floor space credit = extent of the site surrendered x 2.25 times guideline value generating site at the time of utilisation of Transfer of development rights x floor space index at the generating site.
(c)Transfer of development rights value
in the receiving site = transfer of development rights value in the generating site.