Section 12(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)Subject to the provisions of this Act and the rules made thereunder, the functions of-(a)every local planning authority shall be -(i)to carry out a survey of the region and prepare reports on the surveys so carried out;(ii)to prepare an existing land use map and such other maps as may be necessary for the purpose of preparing a regional plan;(iii)to prepare a regional plan;(iv)to carry out or cause to be carried out such works as are contemplated in the Master Plan and Detailed Development Plan.(b)every local planning authority shall be-(i)to carry out a survey of the local planning area and prepare reports on the surveys so carried out;(ii)to prepare a present land use map and such other maps as may be necessary for the purpose of preparing a master plan or a detailed development plan;(iii)to prepare a master plan and a detailed development plan;(iv)to carry out or cause to be carried out such works as are contemplated in the master plan and detailed development plan;(c)every new town development authority shall be-(i)to prepare a new town development plan for its area;(ii)to secure the laying out and development of the new town in accordance with the new town development plan;(iii)to carry out building and other operations;(iv)to provide water, electricity, gas, sewerage and other services, amenities and facilities.
