Section 28(1) in Puducherry Town and Country Planning Act, 1969
(1)The Detailed Development Plan may be in the form of a Land Development Plan, a Re-development Plan, an improvement Plan or a Deferred Development Plan or a combination of more than one such plan and may indicate, define and provide for all matters that have to be or may be indicated, defined and provided for in the Comprehensive Development Plan or the Interim Development Plan if such Plan has been prepared, and such other matters as the Planning Authority may consider necessary in the interest of the development of the area and consistent with the objectives and purposes of this Act.
