Section 40(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)Subject to any direction given by the Government under this Act, a new town development authority may dispose of any land acquired by it, to such persons, in such manner, and subject to such terms and conditions as it considers expedient for securing the development of the new town in accordance with the new town development plan approved by the Government under this Act:Provided that, a new town development authority shall not have power, except with the consent of the Government, to sell any land or to grant a lease of any land for a term of more than ninety-nine years, and the Government shall not give consent to any such disposal of land, unless they are satisfied that there are exceptional circumstances which render the disposal of the land in that manner expedient.
