Section 121(5) in Tamil Nadu Town and Country Planning Act, 1971
(5)From the date specified in the notification under sub-section (1), all rights and assets which, for the purposes of the proceeding transferred by such notification, or vested in, and all obligations and liabilities which, for the same purposes are enforceable against the planning authority from whom the transfer is made, shall vest in or be enforceable against the planning authority to whom the transfer is made.Chapter - XIII Rules and Regulations.
