301. Board of Councilors in charge of Urban Development Region.
(1)All planning and developmental activities in an Urban Development Region under this Chapter shall be carried out under the overall supervision and control of the Board of Councilors of the concerned municipality.(2)The Board of Councilors may, by a written notice, require the owner or the occupier of any land or building situated within an Urban Development Region to submit such particulars relating to land or building, and such other information, as the Board of Councilors may deem necessary.(3)It shall be incumbent upon every owner or occupier to comply with the requirement of the notice under sub-section (2) and to carry out all instructions given by the Board of Councilors in furtherance of the provisions of this Chapter.(4)The Board of Councilors may, in carrying out the purposes of this Chapter, involve the participation of such voluntary. organizations or public participation in such manner as it may deem fit and proper.
