Section 14(1) in Tamil Nadu Regularisation of Unapproved Layouts and Plots Rules, 2017
(1)The Competent Authority specified in rule 2(2)(i) on receipt of application for regularization of a plot in a sub division, shall carry out inspection, confirm the status of access road, examine the application as per these rules, call for any additional details or particulars if necessary and decide on the regularization of the plot. The Competent Authority shall certify that the plot forms part of a sub division and not a layout before regularization of the plot. If the plot is found regularisable, a demand notice for payment of Regularisation Charges, Development Charges and Open space reservation Charges shall be issued. On receipt of the charges, the Competent Authority shall issue regularization order along with a copy of plan showing the plot regularized.
