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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(f) in Tamil Nadu Transfer of Development Rights Rules, 2019

(f)"low income group housing" means the dwelling unit with plinth area above 40 sq.m. and not more than 60 sq.m. in plotted development and in case of flatted development carpet area of dwelling unit not exceeding 60 sq.m., or such maximum area as the Government may specify from time to time;