Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 19(2)(b) in Arunachal Pradesh Urban and Country Planning Act, 2007

(b)indicate, define and provide for-
(i)areas reserve for agriculture, public and semi- public open spaces, parks playgrounds, gardens and other recreational uses, green belts and natural reserves ;
(ii)comprehensive land allocation of areas or zones for residential, commercial, industrial, agricultural, and other purposes ;
(iii)complete road and street pattern and traffic circulation pattern for present and future requirements;
(iv)major road and street improvements ;
(v)area reserved for public buildings and institutions and for new civic development:
(vi)areas for future development expansion, and areas for new housing ;
(vii)amenities, services and utilities ;
(viii)all such matters as may be prescribed by the rules or may be directed by the State Government" State Urban and Country Planning Board to be indicated, defined, and provided for;