Section 261(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)Every District Planning Committee shall in preparing the draft development plan -(a)have regard to -(i)matters of common interest between the municipalities and panchayats including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation ;(ii)the extent and type of available resources whether financial or otherwise ;(b)consult such institutions and organisations as the State Government may by order specify.
