Section 106 in Tamil Nadu Town and Country Planning Act, 1971
106. Power of entry, etc.
- For the purposes of making and execution of any development plan, the planning authorities or the persons appointed by the Government under this At, their subordinates and contractors shall have the same power to enter upon, survey and set up marks upon any land or building and to do all acts necessary for such purposes subject to the same conditions and restrictions as provided for municipal purposes under Part VI of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), and persons interfering with the exercise of such powers by the planning authorities or persons appointed by the Government, their subordinates or contractors shall be liable to the same penalties.
