Section 19 in Tamil Nadu Town and Country Planning Act, 1971
19. Declaration of intention to make or adopt a detailed development plan.
(1)A local planning authority may, by resolution, decide.-(a)to prepare a development plan to be called the "detailed development plan" in respect of any land within its planning area; or(b)to adopt with or without modifications a detailed development plan proposed by all or any of the owners of any such land.(2)The resolution under sub-section (1) shall be published by the local planning authority in the prescribed manner by notification in the District Gazette concerned and such notification shall contain such particulars as may be prescribed and specify the time and place where a plan of the area may be inspected.
