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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(18) in Tamil Nadu Combined Development and Building Rules, 2019

(18)The space set apart and notified for formation of a new road or road widening or street alignment shall be transferred to the Local Body through a registered Gift Deed before actual issuance of planning permission. The exact mode of conveyance of the land shall be consistent with the relevant enactment and regulations In such cases 'Transfer of Development Rights' (TDR) provisions of rule 48 are applicable.