[Cites 0, Cited by 0]
[Entire Act]
State of Tamilnadu - Section
Section 5 in Tamil Nadu Transfer of Development Rights Rules, 2019
5. Generation of transfer of development rights.
- The owner of the land shall be entitled for transfer of development rights, irrespective of the floor space index permissible or development potential of the land surrendered, in terms of the value of the land surrendered on the basis of the guideline value for the site or if the guideline value of the site for the land surrendered is not available, on the basis of the value / extent of the land surrounding such land, at the rate as given below:-| Area(1) | Entitlement(2) | |
| (i) | Area surrendered for road formation, widening orfor implementing any public infrastructure project. | 2.25 times the guideline value of thesurrendered land |
| (ii) | Each slum household identified and rehabilitatedby the Tamil Nadu Slum clearance board. | 30 sq.meter of the floor space index of thehouse hold. |
| (iii) | For conservation as heritage site / building | Guide line value of equivalent land portion ofrestricted development |