290. Power of Government to require Municipality to prepare a Development/Master Plan.
(1)Notwithstanding anything contained in this Act the Government may, by notification require the Municipality to prepare and submit to the Government before a fixed date a Draft Development/Master Plan in respect of Municipality.(2)Where by virtue of the forgoing provisions of this Act a Development/ Master Plain is to be prepared, then-(a)If within the period specified or within such period which the Government has extended, no Development/Master Plan has been prepared; or.(b)If at any time the Government is satisfied that the Municipality is not taking steps necessary to prepare such Development/Master Plan within that period, the Government may direct the Chief Town Planner or other consultants to prepare the Development/Master Plan.(3)After the preparation of the Development/Master Plan the Chief Town Planner shall submit the Development/Master Plan to the Government and shall follow the procedure and exercise the powers of the Municipality in manner prescribed under this Act.(4)Any expense incurred under this Section in connection with the preparation of development Plan for the Municipality shall be paid by the Municipality.
