Section 42C(3) in The Punjab Municipal Corporation Act, 1976
(3)In preparing the draft development plan of a Metropolitan Area, the Metropolitan Planning Committee shall have regard to,-(i)the plans prepared by the Municipalities, Panchayats and Corporations, as the case may be, falling within the jurisdiction of the Metropolitan Area;(ii)the matters of common interest between the Corporations, Municipalities, Panchayats including co-ordinated spatial planning of the area, sharing of water and other physical and natural resources, the integrated development of infrastructural and environmental conservation;(iii)the overall objectives and priorities set forth by the Government of India and the State Government; and(iv)the extent and nature of investments likely to be made in the Metropolitan Area by agencies of the Government of India and of the State Government and other available resources whether financial or otherwise.
