Section 10 in Tamil Nadu Town and Country Planning Act, 1971
10. Declaration of regional planning areas, local planning areas and their amalgamation and sub-division and inclusion from other regions and local areas.
(1)The Government may, by notification in the Tamil Nadu Government Gazette,-(a)from time to time declare their intention to specify any area in the State (other than the Chennai Metropolitan Planning Area) to be a regional planning area after taking into consideration -(i)the population of such area which shall not less than the minimum and more than the maximum as may be prescribed;(ii)the development of such area for industrial or commercial purposes; or(iii)such other matters as may be prescribed;(b)from time to time declare their intention to specify any area in the State (other than Chennai Metropolitan Planning area) to be a local planning area after taking into consideration-(i)the population of such area which shall not be less than the minimum and more than the maximum as may be prescribed.(ii)the development of such area for industrial or commercial purposes;(iii)the fact whether such area has been reserved or designated in a regional plan as the site for a new town; or(iv)such other matters as may be prescribed;(c)from time to time declare their intention to specify any area as the site for a new town, after taking into consideration-(i)the population of such area which shall not be less than the minimum and more than the maximum as may be prescribed;(ii)the development of such area for industrial or commercial purposes;(iii)the fact whether such area has been reserved or designated in a regional plan as the site for a new town; or(iv)such other matters as may be prescribed; and copies for such notification shall be sent to the local authorities which are situated in the area so specified.Explanation. - For the purpose of this sub-section, the expression "population" means the population as ascertained at the last preceding census of which the relevant figures have been published.](2)Every notification published under sub-section (1) shall define the limits of the area to which it relates or the area designated, as the case may be.(3)Any inhabitant or any local authority or institution in the areas in respect of which any notification has been published under sub-section (1) may, within two months from the date of the publication of the notification in the Tamil Nadu Government Gazette, submit any objection or suggestion in writing to anything contained in that notification to the Government and the Government shall consider all such objections or suggestions.(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.(5)The Government may, after consulting the Director and regional planning authorities or local planning authorities concerned, amalgamate two or more regional planning areas or local planning areas into one such area, or sub-divide a regional planning area or a local planning area into different such areas and constitute them as separate regional planning areas or local planning areas, as the case may be, or include any such sub-divided areas in any other regional planning area or local planning area, as the case may be, and notify the same in the Tamil Nadu Government Gazette.(6)The Government may, by notification in the Tamil Nadu Government Gazette, direct that any of the rules and orders made, regulations and directions issued and powers conferred under this Act and in force in any regional planning area or local planning area with which or in which any other area is amalgamated or included shall apply to the area so amalgamated or included under this section to such extent and subject to such modifications, additions and restrictios, as may be specified in such notification.(7)(a)When two or more regional planning areas or local planning areas are amalgamated or a regional planning area or local planning are is sub-divided into different areas and constituted as separate regional planning areas or local planning areas, as the case may be, or any such sub-divided area is included in any other regional planning area or local planning area, the Government shall after consulting the Director, regional planning authority or the local planning authority or other authorities concerned, frame a scheme-(i)declaring that the assets and liabilities of the concerned regional planning authorities or the local planning authorities shall vest in the amalgamated regional planning authorities or the local planning authorities, as the case may be;(ii)determining what portion of the assets and liabilities of the regional planning authorities or the local planning authorities whose areas are sub-divided shall vest in the regional planning authorities or the local planning authorities constituted for each subdivision or in the regional planning authorities or the local planning authorities in whose area the sub-divided areas are included.(b)The scheme framed under clause (a) shall be published in the Tamil Nadu Government Gazette, and upon such publication the assets and liabilities to which such scheme relates, shall vest in accordance with such scheme.
