Section 20 in Puducherry Town and Country Planning Act, 1969
20. The power of the Government in case of default of the Planning Authority to prepare the Map and Register.
(1)Where by virtue of the foregoing provisions of this Chapter, a Map and a Register are to be prepared then -(a)if within the period prescribed or within such period which the Government has extended, no Map or Register has been prepared; or(b)if at any time the Government is satisfied that the Planning Authority is not taking steps necessary to prepare such a Map and Register within that period,the Government may direct the Senior Town Planner to prepare the Map and the Register.(2)After preparation of the Map and the Register, the Senior Town Planner shall submit the same to the Board which shall forward the Map and Register to the Planning Authority; and the Planning Authority shall follow the procedures laid down in the Act as if the Map and Register were prepared by the Planning Authority itself.(3)Any expenses incurred under this section in connection with the making of the Map and the Register with respect to the area of a Planning Authority shall be borne by the Planning Authority.CHAPTER - V Development Plans
