Section 22 in Tamil Nadu Town and Country Planning Act, 1971
22. Powers of Government to require a regional planning authority or a local planning authority or a new town development authority to prepare a regional plan or a master plan or a new town development plan in respect of any area.
- Notwithstanding anything contained in sections 15, 17 and 18, the Government may, by notification, require a regional planning authority or a local planning authority or a new town development authority to prepare and submit to the Government before a fixed date a regional plan or a master plan or a new town development plan, as the case may be, in respect of any area.
