Section 12(1) in Puducherry Town and Country Planning Act, 1969
(1)Subject to the provisions of this Act, the rules made thereunder and the directions of the Government and the Board, the powers and functions of the Planning Authority shall be -(i)to prepare in respect of the Planning area --(a)an Existing Land Use Map and Land Use Register;(b)an Interim Development Plan;(c)a Comprehensive Development Plan;(d)a Detailed Development Plan;(ii)to prescribe uses of land within its area and for these purposes it may carry out or caused to be carried out surveys of its Planning area; and(iii)to prepare report or reports of such survey; and(iv)to perform any other function which is supplemental, incidental or consequential to any of the functions aforesaid or which may be prescribed.
