Section 41 in Tamil Nadu Town and Country Planning Act, 1971
41. Power to make agreement for provision of services.
- A new town development authority may make any agreement or enter into any contract with any local authority., local planning authority or statutory body in order to secure the provision of services, such as water supply, drainage including sewerage, electricity, gas within the area of the new town, subject to the power of the Government to modify or disallow such agreement or contract.
