Section 31(5) in Puducherry Town and Country Planning Act, 1969
(5)As soon as may be after the receipt of the Report from the Committee, but not later than the time prescribed by the rules, the Planning Authority shall consider the report of the Committee and may make such amendments in the Development Plan as it considers proper, and shall submit the Development Plan with or without modification together with the report of the Committee to the Board and to the Government.
