Section 29 in Puducherry Town and Country Planning Act, 1969
29. Powers of Government in case of default of Planning Authority to prepare a Detailed Development Plan.
(1)Where by virtue of the foregoing provisions of this Act, a Detailed Development Plan is to be prepared -(a)if within the period prescribed a Detailed Development Plan has not been prepared;(b)if at any time the Government is satisfied that the Planning Authority is not taking steps necessary to prepare the Detailed Development Plan within the period,the Government may, by notification in the Official Gazette, direct the Senior Town Planner to prepare and submit to the Board a Detailed Development Plan within such period as the Government may prescribe.(2)The Board shall on receipt of the Detailed Development Plan from the Senior Town Planner forward the same to the Planning Authority concerned.(3)The Planning Authority shall on receipt of the Plan from the Board follow the further procedures laid down in the Act as if the Detailed Development Plan was prepared by the Planning Authority itself.(4)Any expenses incurred under this section in connection with the preparation of any such development plan for the Planning Area of a Planning Authority shall be paid by the Planning Authority.CHAPTER - VII Procedure for Approval and Preparation of Development Plans
