Section 15 in Tamil Nadu Industrial Township Area Development Authority Act, 1997
15. Assets of the Promoting Agency or any person.
- Notwithstanding any provision contained in this Act, or in any other law for the time being in force, all lands, structure and other facilities, including lights, water supply and drainage owned by the promoting' agency or any person immediately preceding to the date of constitution of the Authority shall continue to be owned by the said promoting agency or person concerned.
