Section 10(6) in Tamil Nadu Town and Country Planning Act, 1971
(6)The Government may, by notification in the Tamil Nadu Government Gazette, direct that any of the rules and orders made, regulations and directions issued and powers conferred under this Act and in force in any regional planning area or local planning area with which or in which any other area is amalgamated or included shall apply to the area so amalgamated or included under this section to such extent and subject to such modifications, additions and restrictios, as may be specified in such notification.
