Section 20(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)detailed development plan may propose or provide for all or any of the following matters, namely:-(a)the laying out or relaying out of land, either vacant or already built upon, as building sites;(b)the construction, diversion, extension, alteration, improvement or closure of lanes, streets, roads and communications;(c)the construction, alteration, removal or demolition of buildings, bridges and other structures;(d)the acquisition by purchase, exchange or otherwise of any land or other immovable property within the area included in the detailed development plan whether required immediately or not;(e)the redistribution of boundaries and the reconstitution of plots belonging to owners of property;(f)the disposal by sale, exchange, lease or otherwise of land acquired or owned by the local planning authority;(g)transport facilities;(h)water-supply;(i)lighting;(j)drainage, inclusive of sewage and of surface draining and sewage disposal.(k)the allotment or reservation of land for streets, roads, squares, houses, buildings for religious and charitable purposes, open spaces, gardens, recreation grounds, schools, markets, shops, factories, hospitals, dispensaries, public buildings and public purposes of all kinds and defining and demarcating of, the reconstituted plots or the areas allotted to or reserved for, the above mentioned purposes;(l)the construction of buildings generally and housing or rehousing of persons displaced by the detailed development plan;(m)the demarcation of places or objects and buildings of archaeological or historical interest or natural scenic beauty or actually used for religious purposes or regarded by the public with veneration, or the protection of canal, tank or river sides, coastal areas and other places of natural or landscape beauty;(n)the imposition of conditions and restrictions in regard to the character, density, architectural features and height of buildings, the building or control lines for roads, railway lines and power supply lines and the purposes to which buildings or specified areas may or may not be appropriated and the provision and maintenance of sufficient open spaces about buildings;(o)the advance to the owners of land or buildings comprised within the detailed development plan upon such terms and conditions as may be provided by the said plan, of the whole or part of the amount required for the erection of buildings or for carrying out the works, alterations or improvements in accordance with the detailed development plan; and(p)such other matters as may be prescribed.
