(4)The State Government may direct the Chief Town Planner or other Consultants to prepare the Master Plan, if(a)within the period specified or within such period which the Government has extended, no Master Plan has been prepared; or.(b)at any time the Government is satisfied that the municipality is not taking steps necessary to prepare such Master Plan within that period, and(c)where by virtue of the forgoing provisions of this Act, a Master Plan is to be prepared.
