Section 58(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)The Board may assign any or all of the following functions to the Designated Planning Agency, namely, -(i)to carry out survey of the regional planning area, local planning area or a site for new town, as the case may be, and, prepare reports on the surveys so carried out;(ii)[ to prepare an existing land use map and such other maps, as may be necessary for the purposes of preparing regional plan, master plan, a new town development plan; [Substituted by Punjab Act No. 30 of 2006, dated 27.10.2006.](iii)to prepare a regional plan, a master plan and a new town development plan; and]
