Section 46 in Tamil Nadu Town and Country Planning Act, 1971
46. Combination and transfer of functions of new town development authority.
(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.(2)If it appears to the Government that there are exceptional circumstances which render it expedient that the functions of a new town development authority established for the purposes of a new town should be transferred to the new town development authority established for the purposes of any other new town, they may, by order, provide for the dissolution of the first mentioned new town development authority and for the transfer of its functions, property, rights and liabilities to the new town development authority established for the purposes of the said other new town.(3)Without prejudice to the provisions of this Act relating to the variation of orders made thereunder, an order under this section providing for the exercise of functions in relation to purposes of another new town, or for the transfer of such functions to such a new town development authority, may modify the name and constitution of that new town development authority, in such manner as appears to the Government to be expedient, and for the purposes of this Act that new town development authority shall be deemed to have been established for the purposes of each of those new town.(4)Before making an order under this section providing for the transfer of functions from or to a new town development authority or for the exercise of any function to such new town development authority, the Government shall consult with that new town development authority.Chapter - VI Control of Development and Use of Land
