Section 39(17) in Tamil Nadu Combined Development and Building Rules, 2019
(17)In the interest of the public for better circulation in the area and also to ensure that the proposed development does not block access to the properties around, in cases of large developments where link roads have to be provided for connectivity to the adjoining lands areas, through the site applied for development, the competent authority reserves the right to insist the applicant to set apart such road spaces within the site and the applicant shall hand over the same free of cost through a registered gift deed to the Local body for declaring it as public road. In such cases set back from these roads to the buildings proposed shall be provided as prescribed in these rules.
