Section 19 in Tripura Town and Country Planning Act, 1975
19. Comprehensive Development Plan.
(1)As soon as may be after the declaration of a Planning Area, the Planning Authority shall, but not later than three years after such declaration or within such tune as the State Government may, from time to time, extend, prepare after consultation with the Local Authorities concerned, if any, and submit to the Board and the State Government, a Plan (hereinafter called the Comprehensive Development Plan) for the Planning Area or any of its parts and such other area or areas contiguous or adjacent to the Planning Area as the State Government may direct to be included in the Comprehensive Development Plan:(a)indicate, define and provide for all the matters that have to be or may be indicated, defined and provided for in the Outline Development Plan with such modifications as the Planning Authority deems fit;(b)indicate, define and provide for-(i)areas reserved for agriculture, public and semi-public open spaces, parks, play-grounds, gardens and other recreational uses, green belts and nature reserves;(ii)comprehensive land allocation of areas or zones for residential, commercial, industrial, agricultural and other purposes;(iii)complete road and street pattern and traffic circulation pattern for present and future requirements;(iv)major road and street improvements;(v)area reserved for public buildings and institutions and for new civic development;(vi)areas for future development and expansion, and areas for new housing;(vii)amenities, services and utilities;(viii)all such matters as may be prescribed by the rules or may be directed by the State Government or the Board to be indicated, defined, and provided for;(c)include the Zoning Regulations to regulate within each zone the location, height, number of stores and size and number of buildings and other structures, the size of yards, courts, and other open spaces and the use of buildings, structures and land;(d)indicate the stages by which the plan proposals are proposed to be carried out together with financial implication of each stage.(3)The Comprehensive Development Plan may-(a)indicate, define and provide for-(i)all such matters including planning, standards, gross and new designs and guiding principles the Planning Authority may consider expedient to be indicated, defined and provided for in the Development Plans;(ii)detailed development of specific areas for housing, shopping centers, industrial areas and civic centers, educational and cultural institutions;(iii)control and architectural features, elevation and frontage of buildings and structures;(iv)a five year development programme within the frame-work of the staging referred to in Cl. (d) of sub-section (2);(b)designate, as land subject to acquisition for any public purpose, and in particular, but without prejudice to the generality of this provision for the purpose of-(i)the Union of India, the State, Local Authorities or any other Authority established by law and public utility concerns;(ii)dealing satisfactory with the area of bad layout or obsolete development and slum areas and provision for re-allocation of population;(iii)the provision of open spaces, parks and playground;(iv)securing the use of the land in the manner specified in the Development Plan;(v)any of the matters as are referred to in sub-section (2).(4)Subject to the provisions of the rules made under this Act for regulating the form and contents of the Comprehensive Development Plan, any such plan shall include such maps and such descriptive matters as may be necessary to explain and illustrate the proposals in the Development Plan.
