Section 42 in Tamil Nadu Town and Country Planning Act, 1971
42. Contributions by new town development authority towards expenditure of local authority and statutory body.
- Without prejudice to the generality of the powers conferred on a new town development authority under this Act, any new town development authority may, with the consent of the Government, contribute such sums as the Government may determine towards expenditure incurred or to be incurred by any local authority, local planning authority or statutory body in the performance, in relation to the new town of any of their statutory functions, including expenditure so incurred in the acquisition of land.
