Section 8 in Kerala Town and Country Planning Act, 2016
8. Matters that may be dealt with in the Perspective Plan for the State.
- The Perspective Plan for the State shall contain long term policies and strategies for spatial development approximately for a period of twenty years and shall inter alia deal with all or any of the following matters, namely:-(a)physical and natural resource potentials and their utilisation;(b)urbanisation, population assignment, settlement pattern of urban centres and rural centres with their hierarchy and functional specialisation;(c)national and state level transportation network;(d)infrastructure development;(e)generalised land utilisation;(f)natural hazard prone areas;(g)protection of environmentally and ecologically sensitive areas;(h)conservation of national and state level heritage areas;(i)spatial dimensions of the following sectors, namely:-(i)development of trade, commerce and industries;(ii)agriculture and rural development; and(j)any other particulars and details as may be deemed necessary for ensuring spatial planning of the State and, as may be directed, by the Government;(k)development vision for the State; and .(l)development strategies and policies.
