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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(4) in Tamil Nadu Transfer of Development Rights Rules, 2019

(4)On receipt of the application under sub-rule (2), the planning authority shall verify and satisfy itself as to the correctness of the documents submitted, permit the applicant to utilise the required development rights.