Section 12 in Tamil Nadu Town and Country Planning Act, 1971
12. Functions and powers of the appropriate planning authorities.
(1)Subject to the provisions of this Act and the rules made thereunder, the functions of-(a)every local planning authority shall be -(i)to carry out a survey of the region and prepare reports on the surveys so carried out;(ii)to prepare an existing land use map and such other maps as may be necessary for the purpose of preparing a regional plan;(iii)to prepare a regional plan;(iv)to carry out or cause to be carried out such works as are contemplated in the Master Plan and Detailed Development Plan.(b)every local planning authority shall be-(i)to carry out a survey of the local planning area and prepare reports on the surveys so carried out;(ii)to prepare a present land use map and such other maps as may be necessary for the purpose of preparing a master plan or a detailed development plan;(iii)to prepare a master plan and a detailed development plan;(iv)to carry out or cause to be carried out such works as are contemplated in the master plan and detailed development plan;(c)every new town development authority shall be-(i)to prepare a new town development plan for its area;(ii)to secure the laying out and development of the new town in accordance with the new town development plan;(iii)to carry out building and other operations;(iv)to provide water, electricity, gas, sewerage and other services, amenities and facilities.(2)The appropriate planning authority shall also perform any other function which is supplemental, incidental or consequential to any of the functions specified in sub-section (1) or which may be prescribed. It may further exercise all such powers as may be necessary or expedient for the purposes of carrying out it functions under this Act.
