Section 289(1) in The Chandernagore Municipal Corporation Act, 1990
(1)The Corporation shall prepare a Draft Development Plan for Chandernagore in consultation with the District Planning Committee for a period of five years, and shall submit to the Urban Development Sub-Committee at least one year before completion of the term of the preceding Draft Development Plan: Provided that the Corporation shall prepare the first Draft Development Plan in accordance with the directions of the District Planning Committee.
