Section 17(2) in Faridabad Metropolitan Development Authority Act, 2018
(2)The infrastructure development plan shall -(a)describe and detail the infrastructure development work and urban amenities, including but not limited to roads, water supply, sewage disposal, storm water drainage, electricity, solid waste management, public transportation, parking and other urban amenities, required for the maintenance of a reasonable standard of living of residents of the notified area or part thereof:Provided that nothing in this clause shall apply to any internal development work under the control and management of the local authority or internal development work undertaken or intended to be undertaken, by any owner who has been granted a licence under sub-section (3) of section 3 of the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975):Provided further that the parameters for measuring the reasonable standard of living of residents shall be such, as may be determined by the Authority;(b)specify the right of way requirements for infrastructure development work under, over, along, across or upon any road or public street or any property vested in or under the control or management of the Authority, including but not limited to electricity, telecommunications, piped natural gas, provided by entities under a licence issued by or under any State law:Provided that the right of way requirements shall make provision for prevention of frequent damage to road and related infrastructure standing thereon.
