Section 9D(5) in Tamil Nadu Town and Country Planning Act, 1971
(5)in section 18, for sub-section (1), the following sub-section shall be substituted, namely:-"(1) As soon as may be, after the designation for the site for a new town under the development plan prepared by the Metropolitan Development Authority, the said authority shall, within such time as may be prescribed, prepare and submit to the Government a plan hereinafter called the "new town development plan" for the site designated for the new town or any part of it";
