Section 121 in Tamil Nadu Town and Country Planning Act, 1971
121. Transfer of proceeding from one planning authority to another.
(1)The Government may, by notification in the Tamil Nadu Government Gazette and from a date to be specified in such notification, transfer any proceedings commenced under this Act in respect of any land or building by any planning authority having jurisdiction to any other planning authority having jurisdiction over such land or building.(2)Before issuing a notification under sub-section (1), the Government shall communicate to the planning authorities affected, the grounds on which they propose to make the transfer, fix a reasonable period for them to show cause against the proposal and consider their objection, if any.(3)The planning authority to whom a transfer of proceedings is made under subsection (1) may continue such proceedings from the stage which it had reached on the date specified in the notification.(4)When making a transfer or proceedings under sub-section (1), the Government, may direct the planning authority to whom the transfer is made, to reimburse the planning authority from whom the transfer is made, the net expenditure which the last mentioned planning authority may, upto the date of such transfer, have incurred on such proceeding.(5)From the date specified in the notification under sub-section (1), all rights and assets which, for the purposes of the proceeding transferred by such notification, or vested in, and all obligations and liabilities which, for the same purposes are enforceable against the planning authority from whom the transfer is made, shall vest in or be enforceable against the planning authority to whom the transfer is made.Chapter - XIII Rules and Regulations.
