404. Power of Government to require municipality to prepare a Master Plan.
(1)Notwithstanding anything contained in this Act, the State Government may, by notification, require the municipality to prepare and submit to the State Government before a specified date a Draft Master Plan in respect of the municipality.(2)The Master Plan shall consist of the localities, wards, streets and portions of streets reserved for residential, commercial, industrial, public and agricultural purposes.(3)The manner of sanctioning the Master plan and its revision shall be as prescribed by the state government.(4)The State Government may direct the Chief Town Planner or other Consultants to prepare the Master Plan, if(a)within the period specified or within such period which the Government has extended, no Master Plan has been prepared; or.(b)at any time the Government is satisfied that the municipality is not taking steps necessary to prepare such Master Plan within that period, and(c)where by virtue of the forgoing provisions of this Act, a Master Plan is to be prepared.(5)After preparation of the draft Master Plan, the Chief Town Planner shall submit the same to the State Government.(6)All expenses incurred under this section in connection with the preparation of Master Plan for the municipality shall be met by the municipality.
