Section 46(3) in Tamil Nadu Town and Country Planning Act, 1971
(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.
