Section 117 in Tamil Nadu Town and Country Planning Act, 1971
117. Government or persons appointed by them may exercise power or perform duty conferred or imposed on planning authority and disbursement of expenses.
(1)If in the opinion of the Government, any planning authority is not competent to exercise or perform, or neglects or fails to exercise or perform, any power conferred or duty imposed upon it by or under any of the provisions of this Act, or any rule or regulation made thereunder, the Government or any person or persons appointed in this behalf by the Government may exercise such power or perform such duty.(2)Any expense incurred by the Government or by such person in exercising such power or performing such duty shall be paid out of the funds of the planning authority concerned; and if the planning authority concerned fails to pay the expenses, then the Government may make an order directing any person who, for the time being, has custody of any such funds to pay such expenses from such funds and such person shall be bound to obey such order.
