225. Control of Municipality over urban development.
(1)All Planning and Development activities in an Urban Development Region under this Chapter shall be carried out under the overall over Urban supervision and control of the Municipality,(2)The Municipality may, by a written notice, require the owner or the occupier of any land or building situated within an Urban Development Region to submit such particulars relating to Land or building, and such other information, as the Municipality may deem necessary.(3)It shall be incumbent upon every owner or occupier to comply with the requirement of the notice under sub-section (2) and to carry out all instructions given by the Municipality in furtherance of the provisions of this Chapter.(4)The Municipality may, in carrying out the purpose of this Chapter, involve the participation of such voluntary organisation or public participation in such manner as it may deem fit and proper.(5)The Master Plan prepared under this Chapter shall be submitted to the District Planning Committee constituted under article 243 D of the Constitution.
