Section 14(4) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
(4)In case of applications submitted to the Competent Authority specified in rule 2(2)(ii), the rectification in the layout directed by the Competent Authority shall be completed to the satisfaction of the Competent Authority specified in rule 2(2)(ii) including handing over of open space reservation land and roads, if any, to the concerned local authority.
