(2)Where by virtue of the forgoing provisions of this Act a Development/ Master Plain is to be prepared, then-(a)If within the period specified or within such period which the Government has extended, no Development/Master Plan has been prepared; or.(b)If at any time the Government is satisfied that the Municipality is not taking steps necessary to prepare such Development/Master Plan within that period, the Government may direct the Chief Town Planner or other consultants to prepare the Development/Master Plan.
