Section 9D(15) in Tamil Nadu Town and Country Planning Act, 1971
(15)in Chapter V, -(a)for the expressions "New Town Development Authority", "a new town development authority", "new town development authority" and "A new town development authority" wherever they occur, the expression "Metropolitan Development Authority", "the Metropolitan Development Authority", Metropolitan Development Authority" and "The Metropolitan Development Authority" shall, respectively, be substituted;(b)in section 40, in sub-section (1), for the expression "for securing the development of the new town in accordance with the new town development plan approved by the Government under this Act", the expression "for securing the effective implementation of any of the development plans of the Metropolitan Development Authority" shall be substituted;(c)in section 41, for the expression "within the area of the new town", the expression" within the Chennai Metropolitan Planning Area" shall be substituted;(d)in section 42, for the expressions "any new town development authority" and "in relation to the new town", the expressions "the Metropolitan Development Authority" and "in relation to the Chennai Metropolitan Planning Area" shall, respectively be, substituted;(e)in section 44, in sub-sections (1) and (3), for the expression "for the promotion and execution of works in the new town development plan made under this Act: in both the places where it occurs, the expression "for the discharge of functions assigned to it under this Act" shall be substituted.(f)section 46 shall be omitted;
