8. [ Obligation on newly constituted councils to make schemes not later than four years. [Substituted for the original section 8 by Madras Act II of 1930. Marginal heading and opening portion of sub-section (1) substituted by Act No.24 of 1981.]
(1)Every Municipal council shall not later than four years from the date of the constitution of such council prepare, publish and submit for the sanction of the [State Government] a general town-planning scheme in respect of all land within the municipality and in its vicinity unless the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] order otherwise.(2)Notwithstanding anything contained in sub-section (1), the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] may, after making such enquiry as they may deem necessary by notification in the [Official Gazette] [Substituted for the 'Fort St. George Gazette' by the Adaptation Order, 1937.], direct any municipal council to prepare, publish and submit for their sanction before an appointed date a general town-planning scheme under this section for an area specified in such notification.(3)A general town-planning scheme shall determine the lines on which the improvement and development of the area within the municipality and in its vicinity shall proceed and shall provide for such of the matters referred to in section 4 and to such extent as may be prescribed.]
