Section 23 in Kerala Town and Country Planning Act, 2016
23. Metropolitan Planning Committees, Perspective Plan for the Metropolitan Area and matters that may he dealt with in the Perspective Plan.
- The Metropolitan Planning Committee, constituted by Government under Section 54 of the Kerala Municipality Act, 1994, shall prepare the Perspective Plan for the Metropolitan Area containing long term strategies and policies for spatial development, approximately for a plan period of twenty years and shall deal, inter alia with all or some of the following matters, namely:-(a)physical and natural resource potentials and their utilisation;(b)population assignment and settlement pattern including rural as well as urban centres and their hierarchy and functional specialization;(c)transportation system including mass transport;(d)generalized land utilisation pattern;(e)housing and shelter development;(f)protection of environmentally and ecologically sensitive areas and conservation of heritage;(g)integrated infrastructure development covering water, energy, sanitation, education, health, recreation, communication and other utilities, facilities and services;(h)development of special areas, if any, such as industrial townships, coastal areas, pilgrim centres etc.;(i)natural hazard prone areas;(j)development of various sectors, namely:-(i)agriculture and rural development;(ii)trade, commerce and industries;(iii)tourism promotion of Metropolitan Area;(k)fiscal resource requirements and its mobilization including the extent and nature of investments likely to be made in the area;(l)any other particulars and details as may be considered necessary for ensuring planned development and as may be directed by the Government;(m)integrated development vision of the Metropolitan Area;(n)development strategies and policies for integrated development.
