Section 117(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)If in the opinion of the Government, any planning authority is not competent to exercise or perform, or neglects or fails to exercise or perform, any power conferred or duty imposed upon it by or under any of the provisions of this Act, or any rule or regulation made thereunder, the Government or any person or persons appointed in this behalf by the Government may exercise such power or perform such duty.
