Section 46(2) in Tamil Nadu Town and Country Planning Act, 1971
(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.
