Section 9D(10) in Tamil Nadu Town and Country Planning Act, 1971
(10)for section 24, the following section shall be substituted namely:-"24. Consent of Government to the publication of notice of preparation of plans.- (1) As soon as may be, after the master plan, the new town development plan or the detailed development plan has been submitted by the Metropolitan Development Authority to the Government, but not later than such time as may be prescribed, the Government may direct the Metropolitan Development Authority to make such modifications in master plan, the new town development plan or the detailed development plan, as they think fit and thereupon the Metropolitan Development Authority shall make such modifications and resubmit it to the Government.
