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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(8) in Tamil Nadu Combined Development and Building Rules, 2019

(8)One per cent of layout area excluding roads, additionally, shall be reserved for "public purpose" in all layouts. Within the above ceiling 0.5% of area shall be transferred to the Local Body and 0.5% of area shall be transferred to the TANGEDCO free of cost through a registered gift deed before the actual sanction of the layout.