Section 4(1) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
(1)After an area or part thereof is declared to be a controlled area under section 3, the State Government may publish in the Official Gazette a notice of its intention to issue in relation to such controlled area such regulatory or prohibitory directions, to be specified in the notice, as it may consider necessary regarding any one or more of the following matters, namely] :-(a)the use of land by allocation of areas for agricultural, residential, industrial, commercial or other purposes;(b)the division of any site into areas for erection of buildings;(c)the allotment or reservation of land for roads, gardens, recreation groundsÂ’ schools, markets and for other purposes of general public interest;(d)the development of any site into a township or colony and the restrictions and conditions subject to which such development may be undertaken or carried out;(e)the making or extending of any excavation;(f)the laying out of any access leading to any public road or channel; and(g)any other matter which may be necessary for the orderly development of such controlled area.
