Section 285(1) in The Asansol Municipal Corporation Act, 1990.
(1)The Corporation shall prepare a Draft Development Plan for Asansol in consultation with the District Planning Committee for a period five years, and shall submit to the Urban Development Sub-Committee at least one year before completion of the term of the preceding Draft Development Plan]:Provided that the Corporation shall prepare the first Draft Development Plan in accordance with the directions of the District Planning Committee.
