Section 32 in Punjab Regional and Town Planning and Development (General) Rules, 1995
32. Consent of the Municipal Committee or the Municipal Corporation.
(1)After the Outline Master Plan is approved by the Board under section 70, the Designated Planning Agency shall, where it is not a Municipal Committee or Municipal Corporation, prepare the draft Comprehensive Master Plan for the Local Planning area or a part thereof.(2)The draft Comprehensive Master Plan prepared by a Designated Planning Agency other than a Municipal Committee or Municipal Corporation, shall be submitted to the Municipal Committee or the Municipal Corporation in whose jurisdiction the local planning area or a part thereof, for which the draft Comprehensive Master Plan has been prepared, falls for giving its consent to the draft Comprehensive Master Plan within a period of sixty days from the date of its receipt, failing which its consent shall be presumed to have been given.(3)The provisions of rules 28 and 30 relating to the Outline Master Plan shall mutatis mutandis apply to the draft Comprehensive Master Plan as also to the form and contents thereof. (Sections 71(1)(b) and 180(2)(zb).)
