Section 20 in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
20. [ Preparation of Zoning Plans. [Substituted by Act No. 8 of 1996 (w.e.f. 17-4-1996).]
- The local authority may on its own motion at any lime after the publication of the development plan, or thereafter if so required by the State Government shall, within six months of such requisition, prepare a Zoning Plan.]
