Section 45 in Tamil Nadu Town and Country Planning Act, 1971
45. Transfer of undertaking of new town development authority.
- Without prejudice to the power of a new town development authority under this Act to dispose of any of its property, a new town development authority may, by an agreement made with any local authority, or local planning authority and with the prior approval of the Government, transfer to that local authority or local planning authority any part of its property upon such terms as may be provided for by the agreement and after following such procedure as may be prescribed.
