Section 21(1) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
(1)All appeals or applications which are pending before any Committee or the Government, as the case may be, and eligible for regularisation under these rules, then, the Committee or the Government, as the case may be, shall transfer those appeals or applications to the Competent Authority and the Competent Authority shall deal with such cases in accordance with these rules.
