Section 10(7) in Tamil Nadu Town and Country Planning Act, 1971
(7)(a)When two or more regional planning areas or local planning areas are amalgamated or a regional planning area or local planning are is sub-divided into different areas and constituted as separate regional planning areas or local planning areas, as the case may be, or any such sub-divided area is included in any other regional planning area or local planning area, the Government shall after consulting the Director, regional planning authority or the local planning authority or other authorities concerned, frame a scheme-(i)declaring that the assets and liabilities of the concerned regional planning authorities or the local planning authorities shall vest in the amalgamated regional planning authorities or the local planning authorities, as the case may be;(ii)determining what portion of the assets and liabilities of the regional planning authorities or the local planning authorities whose areas are sub-divided shall vest in the regional planning authorities or the local planning authorities constituted for each subdivision or in the regional planning authorities or the local planning authorities in whose area the sub-divided areas are included.(b)The scheme framed under clause (a) shall be published in the Tamil Nadu Government Gazette, and upon such publication the assets and liabilities to which such scheme relates, shall vest in accordance with such scheme.
