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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(a) in Tamil Nadu Transfer of Development Rights Rules, 2019

(a)in the case of any compulsory reservation of space for public purpose or recreational uses or economically weaker section or social housing and in the case of subdivisions, layouts, group developments, high rise buildings or non-high rise buildings or such other developments prescribed in the Tamil Nadu combined Development and building Rules, 2019;