Section 6(2) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018
(2)(a)The Board shall, as soon as may be, prepare a plan for the Special Development Area-(i)The plan shall define various sectors into which such area may for the purposes of development indicate the land in each sector which is proposed to be used and the stages by which any development shall be carried out; serve as a basic pattern of frame-work, within which the development plans for various sectors may be prepared;(ii)The plan may provide for any other matter necessary for the proper development of such area;(b)The Board shall prepare a plan to rehabilitate, as may be required, and get it approved by the State Government in order to settle and rehabilitate residents, owners or occupants; who are to be relocated, for implementation of development plan for the Special Development Area;(c)The Board shall make and execute a long-term plan to conserve the heritage that falls under its jurisdiction and shall ensure that the surrounding are according to the Sajra Bandobast Plan after due approval of the State Government.
