Section 16(7) in Tamil Nadu Combined Development and Building Rules, 2019
(7)In addition to the areas declared as 'Economically Weaker Section' areas in the Master Plan or Detailed Development Plan all areas set apart for Housing of Economically Weaker Section in the sanctioned Schemes by Tamil Nadu Housing Board and areas declared as Slums by Tamil Nadu Slum Clearance Board, slums improved by Tamil Nadu Slum Clearance Board under Slum Improvement Scheme projects and also the Economically Weaker Section plots in the approved layouts are deemed to have been declared as 'Economically Weaker Section' areas.
