Section 30 in The Orissa Town Planning and Improvement Trust Act, 1956
30. Preparation of Master Plan.
- The Master Plan shall be prepared with the following, among others objectives in view, namely;(i)in removal of over crowding;(ii)clearance of slums and urban obsolescene;(iii)planned urban expansion;(iv)reclamation of low-lying and waste areas;(v)segregation of Industrial areas from residential areas;(vi)provision for an integrated road system;(vii)provision for an integrated water-supply system;(viii)provision for an integrated drainage and sewerage system;(ix)provision tor metropolitan green belts;(x)provision for open spaces in built-up areas;(xi)development of residential areas on neighbourhood principles;(xii)reservation of suitable areas for various community needs including play grounds and children's park;(xiii)utilisation of natural amenities;(xiv)stoppage of urban development and recovery of ribbonated road side lands;(xv)preservation of historical monuments;(xvi)promotion of correct land use; and(xvii)any other proposal bearing on the health, comfort convenience and general betterment of the inhabitants of the locality.
