Section 7(e) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
(e)In case of individual plot :(i)All plots in a layout for which in-principle approval of layout frame work is granted by the Competent Authority specified in rule 2(2)(ii) under these rules shall be eligible for regularization.(ii)The individual plot in a sub division, shall be regularized irrespective of the building violations in the residuary plot.(iii)The individual plot in a layout shall be regularized only to the extent it tallies with the plot dimensions and abutting road width in the in-principle approved layout framework.(iv)The applicant shall to the extent any part of a plot in an in principle approved layout framework is required for road widening or providing access to the surrounding areas shall be gifted to the local body through a registered gift deed as required by the Competent Authority.
