Section 4(1) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
(1)No site shall be approved for construction or reconstruction of a dwelling house unless it has an extent of not less than 95 square metres and minimum width of six metres:Provided that this rule is not applicable to sites in lay-outs approved by the Directorate of Town and Country Planning Authority for development, Tamil Nadu Housing Board, Tamil Nadu Slum Clearance Board, Weaver's Co-operative Societies, Adi-Dravidar Welfare/Tribal Welfare Department or any similar Quasi-Government institution;Provided further that this rule is not applicable to any sub-division that may exist on the date of commencement of these rules.
