Section 9D(4) in Tamil Nadu Town and Country Planning Act, 1971
(4)in section 17, for sub-section (1), the following sub-section shall be substituted, namely:-"(1) The Metropolitan Development Authority established under section 9-A shall, within such time as may be prescribed and after consulting the local authorities concerned, prepare and submit to the Government a plan hereinafter called the "master plan", for the Chennai Metropolitan Planning Area or any part of it.";
