Section 18(1) in Tamil Nadu Town and Country Planning Act, 1971
(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.
