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[Cites 0, Cited by 0] [Section 14A(28)] [Section 14A] [Entire Act]

State of Karnataka - Subsection

Section 14A(28)(k) in Karnataka Town and Country Planning Act, 1961

(k)"Transferable Development Rights" (TDR) means the Development Right given in the form of 'Notional Land' to an owner, which can be sold or disposed or utilized elsewhere in the Local Planning Area. The DR of the 'Area' surrendered in the form of 'Notional Land', shall be permitted as TDR only after factorizing the Market Value of the Originating Plot and the Receiving Plot, as specified in the Terms and Conditions.]]