Section 5(5) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
(5)The Layout Promoter/Registered Co-operative society/Association applying for regularization of the layout shall be jointly and severally responsible for undertaking the rectification of deficiencies in such unapproved layout and to comply with the conditions as directed by the Competent Authority concerned, and pay the required fees and charges as prescribed in these rules by the Competent Authority.
