Section 114(1) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001
(1)Subdivision of land shall normally be permitted for the purpose for which the concerned land is earmarked in the development plan. Such subdivision may be for residential, commercial, industrial, institutional or combination of one or more of these purpose or such other purposes as may be considered conforming with the provisions in the development plan :Provided that in every subdivision plan spaces of roads, community facilities and public utilities as specified in this part or such other facilities as the Authority may determine shall be incorporated.
