(1)For a village which has not been declared by the Government as "Town", the Revenue Officer of the area shall, with the help of village council, prepare a Master Plan keeping in view of the provisions of the Mizoram Urban and Regional Development Act, 1990 as amended from time to time. The Master Plan shall clearly indicate zones, such as, village perimeter, village safety reserve, public utilities or amenities, agriculture, mixed farming area to be used for limited lease or Periodic Patta and other purposes as may be considered necessary.(2)The Master Plan shall be made on the basis of a sketch map drawn up for the village if a settlement operation has been done for the village and the plan shall be drawn up on that basis only.(3)The Master Plan and any change or alteration therein shall require approval of the Government.
