(3)An application can be made to the Authority on prescribed form as given in Appendix K to obtain proposals of Development Plan or Zoning Plan for the land in which an applicant may be interested for preparation of sub-division proposals to develop the area. The Authority shall supply to the applicant such information as may be necessary for him to prepare a sub-division plan for his land in accordance with the zoning plan or the Development plan or any proposed land use or density pattern, as the case nay be within thirty days from the date of receipt of such application by he Authority.
