Section 18 in Tamil Nadu Town and Country Planning Act, 1971
18. The new town development plan.
(1)As soon as may be, after the designation of the site for a new town under section 10 and after the constitution of the appropriate planning authority under section 11, the new town development authority shall, within such time, as may be prescribed and after consulting the Director, prepare and submit to the Government, a plan hereinafter called the "new town development plan" for the site designated for the new town or any part of it.(2)The new town development plan may propose or provide for all or any of the matters contained in sub-section (2) of section 17 and such other matters as may be prescribed.
