Section 10(5) in Tamil Nadu Town and Country Planning Act, 1971
(5)The Government may, after consulting the Director and regional planning authorities or local planning authorities concerned, amalgamate two or more regional planning areas or local planning areas into one such area, or sub-divide a regional planning area or a local planning area into different such areas and constitute them as separate regional planning areas or local planning areas, as the case may be, or include any such sub-divided areas in any other regional planning area or local planning area, as the case may be, and notify the same in the Tamil Nadu Government Gazette.
