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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(6) in Tamil Nadu Combined Development and Building Rules, 2019

(6)Reservation of land for recreational purposes in a layout or sub-division for residential, commercial, industrial or combination of these uses shall be as follows.
Extent of layout(1) Reservation(2)
For the first 3000 square meters Nil
Between 3000 square meters and 10,000 square meters 10 per cent of the area excluding roads or inthe alternative he shall pay the guideline value of equivalentland and excluding the first 3000 square meters as per thevaluation of the registration department. "No such areareserved shall measures less than 100 square meters with aminimum dimension of 10 meters."
Above 10,000 square meters 10 per cent of the area excluding roads. It isobligatory to make the reservation and no equivalent land cost inlieu of the same is acceptable.
(a)The land for community recreational purposes shall be restricted to ground level, in a shape and location to be specified by the competent authority. The land so reserved shall be free from any construction by the layout owner or developer.
(b)The building and use of land shall conform to the conditions that may be imposed while sanctioning the layout. The space set apart for commercial, institutional, industrial or other uses shall be used only for the purpose set apart. However conversion of the use of these non-residential use sites can be considered and decided on its merits when it is proved by the developer that demand for the same does not exist.
(c)Structures for watchman's booth, gardener's instrument room, public toilet and police booth for the purpose of maintenance and toilets may be permitted with total floor area not exceeding 5 percent the total OSR area in one place.
(d)Public Parking lot may be permitted in basement below the OSR.
(e)Rain water harvesting water tanks and STP may be permitted below the OSR.