Section 60 in Tamil Nadu Town and Country Planning Act, 1971
60. Rates of development charges.
(1)(a)For the purposes of assessing the development charge, the use of land and building shall be classified under the following categories:-(i)industrial;(ii)commercial;(iii)residential;(iv)agricultural; and(v)miscellaneous(b)In classifying the use of land and building under any of the categories mentioned in clause (a), the predominent purpose for which such land and building are used shall be the main basis for such classification.(2)The rates of development charges shall be determined on the proposed use of land or building-(a)in the case of development of land, at a rate to be prescribed per hectare for that area;(b)in the case of development of building, at a rate to be prescribed per square metre of floor are for that area:Provided that such rats shall not exceed one lakh rupees per hectare in the case of development of land and twenty-five rupees per square metre in the case of development of building.Provided further that where the land appurtenant to a building is used for any purpose independent of the building, development charge may be levied separately for the building and the land.
