Section 119 in Tamil Nadu Town and Country Planning Act, 1971
119. Power of planning authority to make agreements.
- A planning authority shall be competent to make any agreement with any person in respect of any matter which is to be provided for in any development plan subject to the powers of the Government to modify or disallow such agreement, and unless it is otherwise expressly provided therein, such agreement shall take effect on and after the day on which the said plan comes into force.
