- 85.1 The Authority may prepare Interim Development Plans (IDP) for newly included development areas including rayati land within a reasonable time frame so that development may not be held up in the name of pendency of Interim Development Plan. Where such IDP has not been prepared, the general provisions of these bye laws shall apply without any zonal restrictions.85.2The Authority shall ensure that resources for land acquisition and cost of land are mobilized or are likely to be mobilized within the time frame projected for implementation of such Interim Development Plans.
