Section 26(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)After the expiry of the period mentioned in sub-section (1), the appropriate planning authority shall allow a reasonable opportunity of being heard to any person including representatives of Government departments and authorities, who have made a request for being so heard and make such amendments to the regional plan, the master plan or the new town development plan, as the case may be, as it considers proper and shall submit the said plan with or without modifications to the Government.
