Section 9C in Tamil Nadu Town and Country Planning Act, 1971
9C. Functions and powers of the Metropolitan Development Authority.
(1)Subject to the provisions of this Act and the rules made thereunder, the functions of the Metropolitan Development Authority shall be-(i)to carry out a survey of the Chennai Metropolitan Planning Area and prepare reports on the surveys so carried out;(ii)to prepare a master plan or a detailed development plan or a new town development plan referred to, under sub-section (2) of section 17 or under section 20 or under section 18, as the case may be for the Chennai Metropolitan Planning Area;(iii)to prepare an existing land use map and such other maps as may be necessary for the purpose of preparing any development plan;(iv)to cause to be carried out such works as are contemplated in any development plan;(v)to designate the whole of the Chennai Metropolitan Planning Area or any part thereof within its jurisdiction as a new town and to perform the following functions, namely:-(a)to prepare a new town development plan for the area concerned; and(b)to secure the laying out and development of the new town in accordance with the new town development plan;(vi)to perform such other functions as may be entrusted to it by the Government.(2)The Metropolitan Development Authority may, by order entrust to any local authority or other authority as may be specified in such order, the work of execution of any development plan prepared by it.(3)The Metropolitan Development Authority may, by order, authorise any local authority or other authority as may be specified in such order, to exercise any of the powers vested in it by or under the Act and may, in like manner, withdraw such authority; and the exercise of any power delegated in this behalf shall be subject to such restrictions and conditions as may be specified in such order.
