Section 20(1) in Puducherry Town and Country Planning Act, 1969
(1)Where by virtue of the foregoing provisions of this Chapter, a Map and a Register are to be prepared then -(a)if within the period prescribed or within such period which the Government has extended, no Map or Register 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 Map and Register within that period,the Government may direct the Senior Town Planner to prepare the Map and the Register.
