Section 20 in Tamil Nadu Town and Country Planning Act, 1971
20. Contents of detailed development plan.
(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.(2)Without prejudice to the generality of the foregoing provisions, every detailed development plan shall contain the following particulars, namely:-(a)the plan showing the lines of existing and proposed streets;(b)the ownership of all lands and buildings in the area covered by the plan;(c)the area of all such lands, whether public or private;(d)the full description of all details of the plan;(e)the description of all lands either acquired or to be acquired for matters mentioned in sub-section (1);(f)the particulars regarding the number and nature of houses to be provided by the local planning authority in cases where the detailed development plan provides for any housing or rehousing, the approximate extent of land to be acquired, the details of the land to be acquired and all matters supplemental, incidental or consequential to such housing or rehousing; and(g)the zoning regulations and regulations for enforcing or carrying out the provisions of the plan.
