Section 14 in The Himachal Pradesh Town and Country Planning Act, 1977
14. Director to prepare development plans.
- Subject to the provisions of this Act and the rules made thereunder, the Director shall-(a)prepare an existing land use map;(b)prepare an interim development plan;(c)prepare a development plan;(d)prepare a sectoral plan;(e)carry such surveys and inspections and obtain such pertinent reports from government departments, local authorities and public institutions as may be necessary for the preparation of the plans;(f)perform such duties and functions as are supplemental, incidental, and consequential to any of the foregoing functions or as may be assigned by the State Government for the purpose of carrying out the provisions of this Act.
