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State of Tamilnadu - Section

Section 20 in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

20. Disclaimer.

- Regularisation of plot under these rules shall not be deemed to be a regularisation of the building constructed in the plot and does not confer any right on the applicant or owner of the plot to obliterate the action taken against such buildings under sections 56 and 57 of the Act.