Section 417(3) in Haryana Municipal Corporation Act, 1994
(3)The Metropolitan Planning Committee shall, in preparing the draft development plan,-(a)have regard to -(i)the plans prepared by the Corporation, municipalities and the Panchayats in the Metropolitan area;(ii)matters of common interest between the Corporation, municipalities and the panchayats, including coordinated special planning of the area, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;(iii)the overall objectives and priorities set by the Government of India and the Government ;(iv)the extent and nature of investments likely to be made in the Metropolitan area by agencies of the Government of India and of the Government and other available resources whether financial or otherwise;(b)consult such institutions and organisations as the Government may prescribe.
