Section 120 in Tamil Nadu Town and Country Planning Act, 1971
120. Jurisdiction of planning authorities in respect of those local authorities areas included in any development plan.
- When any area within the jurisdiction of any local authority is comprised in any development plan made or intended to be made by any planning authority, then, notwithstanding anything contained in any law for the time being in fore relating to such local authority, the planning authority shall exercise in connection with such development plan, all the powers conferred upon it by this Act or rule or regulation made thereunder or the said development plan and the local authorities concerned shall be bound to give all information that may be required by the planning authority for the purposes of this Act or rule or regulation made thereunder or the said development plan and to do nothing that will obstruct the lawful exercise of the powers of the planning authority thereunder.
