Section 112(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)Where the Government are satisfied that the purpose for which any planning authority was established under this Act have been substantially achieved so as to render the continued existence of planning authority unnecessary, the Government may, by notification in the Tamil Nadu Government Gazette, declare that the planning authority shall be dissolved with effect from such date as may be specified in the notification and the planning authority shall be deemed to be dissolved accordingly.
