Section 23 in Tamil Nadu Town and Country Planning Act, 1971
23. Powers of Director to require local planning authority to prepare detailed development plan in respect of any area.
- Notwithstanding anything contained in sections 19 and 21, the Director in respect of any area, after making such inquiry as he may deem necessary, by notification, require a local planning authority, to prepare and submit to him before a fixed date, a detailed development plan.
