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[Cites 0, Cited by 0] [Section 9(17)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(17)(a) in Tamil Nadu Transfer of Development Rights Rules, 2019

(a)If any dues are payable by the owner of the property to the State Government or Local Body prior to the date of handing over physical possession of the properties to the planning authority, the said authority on request from the State Government or Local Body may withhold utilisation of the transfer of development rights till the dues are paid by the owner of the property.