Section 159(3) in Rajasthan Municipalities Act, 2009
(3)The Master Development Plan shall precisely define the time targeted development to sub-serve the needs of the growing area of Municipality, the net work of public utilities, civic amenities, community facilities, housing, communications and transport, the projects or schemes for conservation and development of natural resources and may provide for following matters, wherever required(i)transport and communications such as roads, high-ways, railways, canals, international air ports, air cargo complexes and bus-service, including their development;(ii)water supply, drainage, sewerage, sewage disposal and other public utilities, amenities and services, including electricity and gas;(iii)preservation, conservation and development of areas of natural scenery, city forests, wild life, natural resources and landscaping;(iv)preservation of objects, features, structures or places of historical, natural, architectural or scientific interest and educational value;(v)prevention of erosion, provision for forestation or re-forestation, improvement of water front areas, rivers, drains, lakes and tanks;(vi)irrigation, water supply and hydro-electric works, flood control and prevention of water and air pollution;(vii)educational and medical facilities;(viii)district business centers, other shopping complexes, export oriented industrial areas and clearing houses, permanent exhibition centers, cattle fairs and markets;(ix)games and sports complexes worthy of holding national and international events;(x)amusement parks, including artificial lakes and water reservoirs;(xi)cultural complexes including theatres, cinemas, studios, recreation centers, conference hall complexes, concert halls, town halls and auditoria;(xii)tourist complexes including hotels and motels, car hiring services, organized tours and treks;(xiii)allocation of land for different uses, general distribution and general location of land and the extent to which the land may be used as residential, commercial, industrial, agricultural, or as forests or for mineral exploitation or for other purposes;(xiv)reservation of areas for open spaces, gardens, recreation centers, zoological gardens, nature-reserves, animal sanctuaries, dairies and health resorts and other purposes;(xv)the relocation of the population or industry from over populated and industrially congested areas and indicating the density of population or the congested areas and indicating the density of population or the concentration of industry to be allowed in the area;(xvi)housing;(xvii)filling up or reclamation of low lying, swampy or unhealthy areas or levelling up of lands; and(xviii)re-development and improvement of existing built-up areas.
