Section 46(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)If it appears to the Government in the case of any area designed under this Act as the site for a new town that there are exceptional circumstances which render it expedient that the functions of a new town development authority under this Act should be performed by the new town development authority established for the purposes of any other new town instead of by a separate new town development authority established for the purpose, they may, in lieu of establishing such a separate new town development authority by order, direct that the said functions shall be performed by the new town development authority, established for the said other new town.
