Section 228(4) in The Manipur Municipalities Act,1994.
(4)Every Metropolitan Planning Committee shall, in preparing the draft development plan-(a)have regard to--(i)the plans prepared by the municipalities and the Panchayats in the Metropolitan area;(ii)matters of common interest between the municipalities and the Panchayats, including coordinated spatial planning of the area, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;(iii)the overall objectives and priorities set by the Government of India and the Government;(iv)the extent and nature of investments likely to be made in the Metropolitan area by agencies of the Government of India and Government, and other available resources whether financial or otherwise;(b)consult such institutions and organisations as the Governor may, by order, specify.
