Section 40 in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
40. Consequences of constitution of the Authority.-
Notwithstanding anything contained in this Act with effect from the date the Authority is constituted under Sri MalaiMahadeswaraswamyKshethra Development Authority Act, 2013 such authority shall be the local planning authority for the local planning area comprising the Sri MalaiMahadeswaraswamyKshethra and it shall exercise the powers, discharge the functions and perform the duties under this Act as if it were a local planning authority constituted for the Sri Malai Mahadeswaraswamy Kshethra.
