Section 48 in Tamil Nadu Combined Development and Building Rules, 2019
48. Transferable Development Rights.
(1)In certain circumstances, the development potential of the whole or a part of the plot or site may be separated from the land itself and may be made available to the land owner in the form of Transferable Development Rights (TDR) excepting in the case of existing or retention users, or any compulsory reservation of space for public purpose or recreational use or EWS or social housing etc. in the cases of subdivisions or layouts or Non High Rise Buildings or or High Rise Buildings or such other developments prescribed in these rules.(2)Transferable Development Rights (TDR) shall apply to cases, where a private land is required for-(i)any road widening or new road formation as proposed and notified by the local body or the Government department or agency(ii)any traffic and transport infrastructure development such as bus stops or Bus stands, metro rail, Bus Rapid Transits System etc.(iii)any other urban infrastructure development such as water supply, sewerage, drainage, electricity, education, health, notified by the State Government Department or Government Agency or local body.(3)These rights may be made available based on the provisions prescribed by the Government from time to time.
