Section 29(1) in Puducherry Town and Country Planning Act, 1969
(1)Where by virtue of the foregoing provisions of this Act, a Detailed Development Plan is to be prepared -(a)if within the period prescribed a Detailed Development Plan has not been prepared;(b)if at any time the Government is satisfied that the Planning Authority is not taking steps necessary to prepare the Detailed Development Plan within the period,the Government may, by notification in the Official Gazette, direct the Senior Town Planner to prepare and submit to the Board a Detailed Development Plan within such period as the Government may prescribe.
