Section 73 in Haryana Urban Development Authority Act, 1977
73. Master Plan for the development area.
(1)The Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall, as soon as may be, prepare a master plan for the local development area.(2)The master plan shall -(a)define the various [sectors/zones] [Substituted for the word 'sectors' by Haryana Act No. 23 of 2004.] into which the local development area may be divided for the purposes of development and indicate the manner in which the land in each [sector/zone] [Substituted for the word 'sector' by Haryana Act No. 23 of 2004.] is proposed to be used (whether by the carrying out thereon of development or otherwise) the stages by which any such development shall be carried out; and(b)serve as a basic pattern of frame work within which the [sectoral/zonal development plans] [Substituted for the words 'sector development plans' by Haryana Act No. 23 of 2004.] of the various [sectors/zones] [Substituted for the word 'sectors' by Haryana Act No. 23 of 2004.] may be prepared.(3)The master plan may provide for any other matter which may be necessary for the proper development of the local development area.
