Section 58(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)Where a planning authority concerned or the regional planning authority concerned, as the case may be, raised any objection to the proposed development on the ground that the development is not in conformity with the provisions of any development plan under preparation or for any other material consideration, the officer of the State Government, Central Government or any local authority, as the case may be shall-(i)either make necessary modifications in the proposals for development to meet the objections raised by the planning authority concerned, or(ii)submit the proposals for development together with the objections raised by the planning authority concerned to the Government for decision.
