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[Cites 0, Cited by 0] [Section 5(9)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(9)(a) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017

(a)For regularisation of unapproved individual plot in a sub-division or layout:
(i)Three copies of plan showing the site plan with dimensions of the plot or sub division as per the patta or Field Measurement Book (FMB) sketch, and the width of the access road duly signed by both the applicant who has the right over the land and the Licensed Surveyor or other professionals prescribed in the relevant Act or Building Rules;
(ii)A copy of layout plan showing the plot proposed for regularization, dimensions of the plots, road network, width of the roads, dimensions of public open spaces and public purpose plots along with survey field numbers of the village covered by the layout;
(iii)A copy of topo sketch showing the location of layout and connectivity of the layout to the public road and physical features surrounding the layout;
(iv)A self attested copy of sale deed or title deed for the plot.
(v)A copy of patta, Permanent Land Record (PLR) or Town Survey Land Record (TSLR) extract in favour of the applicant shall be furnished. If the patta, Permanent Land Record (PLR) or Town Survey Land Record (TSLR) in favour of the applicant has not been obtained, then, the same in favour of the previous owner of the land shall be furnished;
(vi)Encumbrance certificate issued by the Registration Department covering the plot transaction issued not more than a week before the date of application;
(vii)In case of plot falling in agriculture land, a certificate or status report from the Tahsildar of the concerned Taluk that the layout is not obstructing the waterways on the common field irrigation channels on the ground and flood level or inundation status.