Section 159(1) in Rajasthan Municipalities Act, 2009
(1)Subject to the provisions of any other law for the time being in force, the Municipality, with a view to securing planned and integrated development of the city and balanced use of the land, shall carry out a detailed survey of the city and prepare a Master Development Plan and other statutory plans. The Municipality shall, for this purpose, coordinate with the Metropolitan Planning Committee or the District Planning Committee, as the case may be, and also Chief Town Planner of the State. The plans mentioned herein shall be prepared with the following time perspective, namely:-(i)Master Development Plan - for a 20 year period;(ii)Execution Plan - for a 5 year period; and(iii)Annual Municipal Action Plan - for a 1 year period.
