Section 36 in Tamil Nadu Town and Country Planning Act, 1971
36. Power to acquire land under the Land Acquisition Act.
- Any land required, reserved or designated in a regional plan, master plan, detailed development plan or a new town development plan, as the case may be, shall be deemed to be land needed for a public purpose within the meaning of the Land Acquisition Act, 1894 (Central Act I of 1894) and may be acquired under the said Act as modified in the manner provided in this Act.
