Section 2(23) in Tamil Nadu Town and Country Planning Act, 1971
(23)"local authority" means-(i)the Municipal Corporation of Chennai or of Madurai; or(ii)a Municipal Council constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920); or(iii)a Township Committee constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), or the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958) or under any other law for the time being in force, or the Mettur Township Act, 1940 (Tamil Nadu Act XI of 1940), or the Courtallam Township Act, 1954 (Tamil Nadu Act XVI of 1954), or, the Bhavanisagar Township Act, 1954 (Tamil Naddu Act XXV of 1954); or(iv)a Panchayat Union Council or a Panchayat constituted under the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958);(23-a) Chennai Metropolitan Planning Area: means the City of Chennai and such contiguous area of such City as the Government may, from time to time, specify by notification in the Tamil Nadu Government Gazette:Provided that before issuing such notification under this clause the Government shall give any inhabitant or any local authority or institution in such contiguous area a reasonable opportunity for showing cause against the proposal and shall consider its objections or suggestions if any;
