Section 18(1) in Assam Town and Country Planning Act, 1959
(1)A scheme may be made in accordance with the provisions of the Act in respect of any land which is -(a)in the course of development,(b)likely to be used for building purposes, or(c)already built uponExplanation. - The expression "Land likely to be used for building purposes" shall include any land likely to be used as, or for the purpose of providing open spaces, roads, streets, parks, pleasure or recreational ground, parking spaces or for the purpose of executing any work upon or under the land incidental to a scheme, whether in the nature of a building work or not.
