Section 4(4) in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
(4)In case of plotted development, the promoter shall disclose the actual area of the plot even if earlier sold on any other basis such as including the cost of Open Space Reservation area and splay area, development charges, etc., which shall not affect the validity of the agreement entered into between the promoter and the allottee to that extent.
