Section 20(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)Without prejudice to the generality of the foregoing provisions, every detailed development plan shall contain the following particulars, namely:-(a)the plan showing the lines of existing and proposed streets;(b)the ownership of all lands and buildings in the area covered by the plan;(c)the area of all such lands, whether public or private;(d)the full description of all details of the plan;(e)the description of all lands either acquired or to be acquired for matters mentioned in sub-section (1);(f)the particulars regarding the number and nature of houses to be provided by the local planning authority in cases where the detailed development plan provides for any housing or rehousing, the approximate extent of land to be acquired, the details of the land to be acquired and all matters supplemental, incidental or consequential to such housing or rehousing; and(g)the zoning regulations and regulations for enforcing or carrying out the provisions of the plan.
