(1)Master Plan shall be drawn up keeping in view the provisions of the Mizoram Urban and Regional Development Act (MURDA), 1990 for any area declared by the Government as town. The Master Plan shall indicate the existing roads, drains, and other areas used for public purposes, Government buildings and area or areas already given to individuals for construction of houses or for any other purposes, and also Government land, earmarked for roads, drains, and other public requirements in the area where survey and settlement has not been carried out.(2)Detailed plans shall be prepared keeping in view of the provisions of the Mizoram Urban and Regional Development Act, 1990 indicating the areas reserved for public purposes or Government purposes and detailed plotting shall be done for the land to be allotted for house sites, etc.(3)The Master Plan or the Urban or Regional Plan under sub-section (1) or (2), shall become effective after approval of the Government or any other competent authority delegated with such power by the Government, and any change or alteration shall also be approved by such competent authority.(4)When the Master Plan or Urban or Regional plans are made under Mizoram Urban and Regional Development Act, 1990 or the Aizawl Development Authority Act, 2005, or the Mizoram Municipalities Act, 2007 as the case may be, and the Rules made thereunder, no other separate Master Plan or Urban or Regional Plan is necessary.
