Section 25 in Tamil Nadu Town and Country Planning Act, 1971
25. Consent of the Director to the publication of notice of preparation of the detailed development plan.
(1)As soon as may be, after the detailed development plan has been submitted tot he Director but not later than such time as may be prescribed, the Director but not later than such time as may be prescribed, the Director may direct the local planning authority to make such modifications in the detailed development plan as he thinks fit in the public interest and thereupon the local planning authority shall make such modifications and resubmit it to him,(2)The Director shall, after the modifications, if any, directed by him, have been made, give his consent to the local planning authority to the publication of a notice under sub-section (1) of section 27, of the preparation of the detailed development plan.
