Section 112 in Tamil Nadu Town and Country Planning Act, 1971
112. Dissolution of planning authorities.
(1)Where the Government are satisfied that the purpose for which any planning authority was established under this Act have been substantially achieved so as to render the continued existence of planning authority unnecessary, the Government may, by notification in the Tamil Nadu Government Gazette, declare that the planning authority shall be dissolved with effect from such date as may be specified in the notification and the planning authority shall be deemed to be dissolved accordingly.(2)From the said date-(a)all properties, funds and dues which are vested in or realisable by the planning authority shall vest in or be realisable by the Government.(b)all liabilities which are enforceable against the planning authority shall be enforceable against the Government; and(c)for the purpose of realising properties, funds and dues referred to in clause (a), the functions of the planning authority shall be discharged by the Government.
