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[Cites 0, Cited by 0] [Section 14(8)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(8)(a) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

(a)In case of layout plans prepared suo-motu as given in rule 5(4), the Competent Authority specified in rule 2(2)(ii) shall examine the layout in accordance with the guidelines in rule 7 and propose necessary changes if any required and estimate the scrutiny fees, regularistion charges, development charges, OSR charges and the cost of improvement works for the entire layout. The charges and fees which shall be collected from each plot owner of the layout on pro-rata basis shall also be estimated.