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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1)(b) in Tamil Nadu Transfer of Development Rights Rules, 2019

(b)If a holder of Development Right Certificate intends to transfer it to any other person, he shall submit the original Development Right Certificate to the planning authority with an application along with following documents, namely:-
(i)registered agreement, duly signed by the transferor and the transferee.
(ii)......
(iii).......