Section 11(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(2)Within three years of its constitution or within such time as the Government may extend, prepare a Master Plan (MP) for the Development Area or Zone or Special Area with a medium term time frame, preferably not less than ten years and it shall be in conformity with the Perspective Plan, having due regard to, -(a)proposals and policies for promoting growth, securing planned development in the development area;(b)proposals for conservation, optimum utilization and development of resources in the development area;(c)Land Use Plan indicating the broad areas of development and general location of residential, commercial, industrial, agricultural areas and areas for conservation and protection of ecologically fragile areas, including:-(i)Proposals for the allotment of land for public purposes and policies for improvement and development of public amenities and services such as water supply, electricity, gas, storm water drainage, sewerage, waste disposal, educational facilities such as schools, colleges and other educational institutions, medical and public health institutions, markets, social welfare and cultural institutions, theatres, auditoriums and places for public entertainment, public assembly, museums, art galleries, religious buildings, play grounds, stadia, parks, open spaces, dairies, zoo parks and for such purposes as may, from time to time, be specified by the State Government;(ii)Infrastructure network plan showing existing and proposals of major infrastructure facilities like circulation network including ring roads, radial and grid roads connecting all the settlements, transport, power, water supply, natural drainage, sewerage system, solid waste disposal and management system, communications network and related facilities like power plants, roads, highways, railways, metro ways, airports, and the like;(iii)Proposals and policies for preservation, conservation and development of areas of natural beauty and scenic spots, and areas of historic and archaeological interest and tourism areas and heritage buildings and heritage precincts;(iv)Proposals and policies for watershed management, water supply, water harvesting, recharge of ground water, flood control, and prevention of air and water pollution;(v)Proposals and policies for riverfront development and/or lake or water front development;(vi)Proposals and policies for enhancing greenery and urban landscape implementation in the development area and individual plots;(vii)Proposals and policies for promoting urban design and built form with aesthetics and architectural control for overall development and individual plots;(viii)Proposals and policies for promoting housing and community facilities for all sections of society;(ix)Proposals and policies for traffic and transportation, transit oriented developments (TOD) and promoting mass transportation facilities;(x)Proposals and policies for industrial development;(xi)Proposals and policies for major development projects;(xii)Proposals for the reservation of the land for the purpose of Union, State, Local Authority or any other authority or body established by or under any law for the time being in force;(xiii)Strategies and priorities for implementation of the various proposals with time frame and programmes;(xiv)Proposals and policies for promoting development and regulating uses and activities through Zoning and other Development Promotion Regulations, conservation and preservation of heritage buildings and areas;(xv)Any other matter which may be necessary for the development area.
