Section 58 in Tamil Nadu Town and Country Planning Act, 1971
58. Development undertaken on behalf of any State Government or Central Government or local authority.
(1)When any department of any State Government or the Central Government or any local authority intends to carry out development of any land or building, the officer-in-charge thereof shall inform, in writing, the planning authority concerned the intention to do so, giving full particulars thereof, and accompanied by such plans and documents atleast thirty days before undertaking such development:Provided that in case where any local authority is the local planning authority under this Act, it shall inform the fact of any such proposed development to the regional planning authority concerned within whose jurisdiction such local authority is situated.(2)Where a planning authority concerned or the regional planning authority concerned, as the case may be, raised any objection to the proposed development on the ground that the development is not in conformity with the provisions of any development plan under preparation or for any other material consideration, the officer of the State Government, Central Government or any local authority, as the case may be shall-(i)either make necessary modifications in the proposals for development to meet the objections raised by the planning authority concerned, or(ii)submit the proposals for development together with the objections raised by the planning authority concerned to the Government for decision.(3)The Government, on receipt of the proposal for development together with the objections of the planning authority concerned shall, in consultation with the Director, either approve the proposals with or without modifications or direct the officer to make such modifications in the proposals as they consider necessary in the circumstances and the officer concerned shall be bound to make such modifications as proposed by the Government.Chapter - VII Levy, Assessment and Recovery of Development Charges
