Section 114 in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
114.
(1)Subdivision of land shall normally be permitted for the purpose for which the concerned land is earmarked in the development plan. Such subdivision may be for residential, commercial, industrial, institutional or combination of one or more of these purpose or such other purposes as may be considered conforming with the provisions in the development plan :Provided that in every subdivision plan spaces of roads, community facilities and public utilities as specified in this part or such other facilities as the Authority may determine shall be incorporated.(2)No sub-division plan shall be approved unless the area is connected to an existing public road.(3)After a subdivision plan has been approved by the Authority shall not permit construction of a building on any of the plot under Section 16 unless the owners have laid down and made a street or streets and provided amenities as approved or transferred the land covered by roads, open spaces or other public purposes to the concerned local body.(4)Sub-division of land for residential purpose in green-belt use zone shall not be permitted unless such sub-division in the opinion of the Authority forms a part of the normal expansions of an existing human habitation.(5)Sub-division of land should cater to all income groups with different plot sizes and grouping as far as practicable.
