Section 37(4) in Puducherry Town and Country Planning Act, 1969
(4)The Planning Authority in dealing with the applications for permission shall have regard to -(i)the provisions of the Development Plan and the building bye-laws and zoing regulations made under section 47;(ii)the proposals or provisions which it thinks are likely to be made in any Development Plan under preparation or to be prepared; and(iii)any other material consideration.
