Section 503B(7) in Karnataka Municipal Corporations Act, 1976
(7)The Metropolitan Planning Committee shall, in preparing the draft development plan,-(a)have regard to,-(i)the plans prepared by the local authorities in the Metropolitan area;(ii)matters of common interest between the local authorities including co-ordinated 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 State Government;(iv)the extent and nature of investments likely to be made in the Metropolitan area by agencies of the Government of India and of the State Government and other available resources whether financial or otherwise;(b)consult such institutions and orgainsations as the Governor may, by order, specify.
