Section 383 in Uttar Pradesh Municipal Corporation Act, 1959
383. Master Plan for the City.
(1)A Corporation may, and if so required by the State Government shall, prepare in the manner and subject to the conditions prescribed by rules made in this behalf a Master Plan for the City.Explanation. - In this section "Master Plan" means a comprehensive plan showing therein the existing and proposed location and general layout of -(a)arterial streets and transportation lines;(b)residential sections;(c)business areas;(d)industrial area;(e)educational institutions;(f)public parks, play-grounds and other recreational facilities;(g)public and semi-public buildings;(h)other land uses which are necessary;(2)A Master Plan shall be revised at the, end of every 10 years and may be revised earlier if the Corporation so thinks fit.(3)Notwithstanding anything in this Act, the improvement schemes and the layout of new streets, drains, parks, factories and building shall, as far as may be, be in conformity with the Master Plan:Provided that nothing in this section shall apply to the improvement schemes already sanctioned under the U.P. Town Improvement Act, 1919, or the Cawnpore Urban Area Development Act, 1945.
