Section 10(4) in Tamil Nadu Town and Country Planning Act, 1971
(4)After the expiry of two months from the date of publication of the notification in the Tamil Nadu Government Gazette and after considering the objections or suggestions, if any, the Government may, by notification in the Tamil Nadu Government Gazette -(a)declare the area with or without any modification to be a regional planning area, or a local planning area or the site for a new town, as the case may be; and(b)specify the name of the regional planning area or the local planning area or the new town , as the case may be.
