Section 35(i) in Tamil Nadu Town and Country Planning Act, 1971
(i)the suspension, restriction or modification, so far as may be necessary for the proper carrying out of such development plan, of any provision in the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), 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 any other law relating to local authorities for the time being in force, or in any rule, by-law or regulation made under the said Acts or laws and in force in the area included in such development plan;
