Section 13 in Tamil Nadu Industrial Township Area Development Authority Act, 1997
13. Application of local body Act.
(1)The Government may, by notification, direct that any of the provision of the respective local body Act or any rule made thereunder or of any other enactment for the time being in force in the Industrial Township Area shall apply to that area to such extent and subject to such modifications, additions and restrictions as may be specified in the notification.(2)In particular and without prejudice to the generally of the foregoing provision, such notification may authorise-(a)the Authority to levy all or any of the taxes and fees which may be levied by virtue of the provisions applied to the Authority under this section,(b)the Chief Executive Officer of the Authority to exercise and perform in regard to the Authority the powers and duties assigned to the executive authority of a local authority under the provisions applied as aforesaid subject to such restrictions, limitations and conditions and to such control if any as may be specified in the notification.
