Section 243P(7) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(7)The Metropolitan Planning Committee shall, in preparing the draftdevelopment plan,-(a)have regard to,-(i)the plans prepared by the local authorities in the Metropolitan area;(ii)matters of common interest between the local authorities includingcoordinated spatial planning of the area, sharing of water and other physicaland natural resources, the integrated development of infrastructure andenvironmental conservation;(iii)the overall objectives and priorities set by the Government of India and theState Government;(iv)the extent and nature of investments likely to be made in the Metropolitanarea by agencies of the Government of India and of the State Government andother available resources whether financial or otherwise;(b)consult such institutions and organisations as the Governor may, by order,
