Section 11 in Hyderabad Metropolitan Development Authority Act, 2008
11. Preparation and contents of Metropolitan Development Plan and Investment Plan.
- Subject to the provisions of this Act and rules made in this behalf, the Metropolitan Development Authority shall:-(1)within two years of its constitution prepare a Metropolitan Development Plan & Metropolitan Investment Plan with time frame of twenty years, having due regard to:-(i)Proposals and policies for promoting growth and securing economic development in the Metropolitan area;(ii)Proposals for conservation, optimum utilization and development of resources in the Metropolitan area;(iii)A land use plan indicating the broad areas of development and general location of residential, industrial, agriculture and areas for conservation and protection of ecologically fragile areas, including:-(a)A Infrastructure network Plan showing existing and proposals of major infrastructure facilities like transport, power, communications network and related facilities like power plants, roads, highways, railways, airports and waterways;(b)Policies for preservation, conservation and development of areas of natural beauty and scenic spots and areas of historic and archaeological interest and tourism areas;(c)Proposals and policies for watershed management, water supply, water harvesting, recharge of ground water, flood control and prevention of water pollution;(d)Proposals and plans for river front development and / or lake front development;(e)Proposals and policies for improvement and development of public amenities and services including water supply, electricity, gas, storm water drainage, sewerage, waste disposal, educational facilities, health facilities, social welfare and prevention of air and water pollution;(f)Policies for promoting development and regulating uses and activities through zoning and other development regulations;(g)Policies for promoting housing and community facilities;(h)Proposals and policies for traffic and transportation and promoting mass transportation facilities;(i)Proposals and policies for industrial development;(j)Siting of major development projects;(k)Strategies and priorities for implementation of the various proposals with time frame and programmes;(l)Development Promotion Regulations for promoting and regulating development;(m)Any other matter which may be necessary for the orderly development and management of the metropolitan region.(2)Undertake surveys, research and studies and the creation and maintenance of metropolitan region data base and information system and collection of such information and preparation of reports and maps; and associate advisors, consultants as may be necessary for the preparation of the Plans mentioned above;(3)Undertake detailed area level plans for specific areas, plan programming and phasing of development and enforce special development regulations for the purpose of securing planned development;(4)Review and revise the Metropolitan Development Plan and Investment Plan and other statutory area plans within the expiry of the Plan period.
