Section 156(4) in Rajasthan Municipalities Act, 2009
(4)The Metropolitan Planning Committee or the District Planning Committee, as the case may be, shall include the City Development Plan or such elements of the Plan as it may find appropriate in the Metro Region Development Plan or District Master Development Plan, as the case may be, after due deliberations in the committee and with the concerned Municipality; and it shall thereafter submit the Plan prepared by it to the State Government for inclusion in the State Plan, and also for allocation of resources from the Government for execution of the Plan.
