Section 2(2) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
(2)"Competent Authority" means,-(i)for regularisation of unapproved individual plot in a sub-division or layout-(a)in case of a City Municipal Corporation, the Commissioner;(b)in case of a Municipality, the Commissioner;(c)in case of a Town Panchayat, the Executive Officer; and(d)in case of a Village Panchayat, the Block Development Officer (Village Panchayats);(ii)for regularization of layout,-(a)in the Chennai Metropolitan Planning Area, the Member-Secretary of Chennai Metropolitan Development Authority;(b)in any other areas, the Member-Secretary of the Local Planning Authority or the Regional Planning Authority or the New Town Development Authority functioning under the control of Town and Country Planning Department or the Regional Deputy Director or Assistant Director of the Town and Country Planning Department, as the case may be, in whose jurisdiction the layout exists;
