Section 40(3) in Tamil Nadu Town and Country Planning Act, 1971
(3)Nothing in this Act shall be construed as enabling a new town development authority to dispose of land by way of gift, mortgage or charge, but, subject as aforesaid, reference in this Act to the disposal of land shall be construed as references to the disposal thereof in any manner, whether by way of sale, exchange or lease or by the creation of any easement, right or privilege or otherwise.
