Section 12 in Tamil Nadu Industrial Township Area Development Authority Act, 1997
12. Cessation of application of local body Act.
- Subject to the provisions of section 11, on and from the date on which an Authority is constituted under section 3, the Government may direct that any functions exercisable by the local authority, within the Industrial Township Area shall be transferred and performed by the Authority under the local body Act which is applicable on the said date, in relation to such Industrial Township Area, which shall cease to apply to the said Industrial Township Area.Explanation. - For the purpose of this section and other provisions of this Act, local body Act shall mean-(1)The Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919);(2)The Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971);(3)The Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981);(4)The Tiruchirapalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994);(5)The Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994);(6)The Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994);(7)The Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920);(8)The Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).
