376. Masters to be provided in Town Planning Scheme.
- Subject to the provisions of section 375, a Town Planning Scheme may, provide for all or any of the matters, which may be provided in a Town Improvement Scheme and also for all or any of the following matters, namely: -(a)The allotment or reservation of land for roads, open spaces, gardens, recreation grounds, schools, markets, industrial and commercial complexes, green belts, dairies, transport facilities and public purposes of all kinds;(b)Undertaking housing schemes for different groups, development of commercial areas and industrial estates, provisions for community facilities like schools, hospitals and similar types of development; and(c)Such other matters, not inconsistent with the objects of this Act, as may be prescribed.
