Section 15(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)As soon as may be, after the declaration of a regional planning area under section 10 and after the constitution of the appropriate planning authority under section 11, the regional planning authority shall, within such item as may be prescribed and after consulting the Director, prepare and submit to the Government, a plan hereinafter in this Act called the "regional plan" for the regional planning area or any part of it.
