Section 9D(14) in Tamil Nadu Town and Country Planning Act, 1971
(14)for section 32, the following section shall be substituted, namely:-"32. Variation, revocation and modification of master plan, new town development plan. - A master plan, new town development plan or detailed development plan of the Metropolitan Development Authority approved under section 28 may, at any time, be varied or revoked by a subsequent master plan, new town development plan or detailed development plan, as the case may be, prepared and approved under this Act.
