(6)The Municipal Streets Technical Committee shall, while making any recommendation to the Municipality on any matter conform to the master plan or any scheme specified in section 429 or any other development and improvement scheme prepared by any competent authority under any law in force for the time being and shall take into account such plans, proposals, surveys, studies and supporting technical data on such matter, as might be in the possession of the Municipality or any planning or development authority or any Department of the Government or any such competent authority.
