Section 4(6) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
(6)No plot with any encroachment on to a public road or street or on any other land over which the applicant does not possess ownership right and lands affected by the repealed Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (Tamil Nadu Act 24 of 1978) shall be considered for regularisation.
