Section 23(1) in Puducherry Town and Country Planning Act, 1969
(1)Where, by virtue of the foregoing provisions of this Act, a Development Plan is to be prepared -(a)if within the period prescribed or within such period which the Government has extended no Development Plan has been prepared; or(b)if at any time the Government is satisfied that the Planning Authority is not taking steps necessary to prepare such a Development Plan within that period,the Government may direct the Senior Town Planner to prepare the Development Plan.
