Section 285(2)(e) in The Asansol Municipal Corporation Act, 1990.

[Cites 0, Cited by 0] [Section 285(2)] [Section 285] [Entire Act]

(e)the scheme for future land use control by way of -

(i)identification and preservation of open spaces;

(ii)prohibition of filling up of tanks or water courses;

(iii)filling up of insanitary water courses;

(iv)protection of land surface through which sub-soil water sources are re-charged;

(v)provision for drainage network and outfalls;

(vi)provision of dumping grounds for solid wastes disposal;

(vii)street alignment;

(viii)provision for burning and burial grounds;

(ix)reclamation of waste lands; or

(x)providing activities of similar nature;

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