Section 9D(9) in Tamil Nadu Town and Country Planning Act, 1971
(9)for section 22, the following section shall be substituted namely:-"22. Powers of Government to require the Metropolitan Development Authority to prepare a master plan, a new town development plan or a detailed development plan in respect of any area. - Notwithstanding anything contained in sections 17, 18, 19 and 21, the Government may, by notification, require the Metropolitan Development Authority to prepare and submit to the Government before a fixed date, a master plan, a new town development plan or the detailed development plan in respect of any area.:";
