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State of Maharashtra - Section

Section 14 in The Maharashtra Regional and Town Planning Act, 1966

14. Contents of Regional Plan.

- Subject to the provisions of this Act and any rules made thereunder for regulating the form of a Regional Plan and the manner in which it may be published, any such Regional plan shall indicate the manner in which the Regional Board propose that land in the Region should be used, whether by carrying put thereon development or otherwise, the stages by which any such development is to be carried out, the network of communications and transport, the proposals for- conservation and development of natural resources, and such other matters as are likely to have an important influence on the development of the Region; and any such plan in particular, may provide for all or any of the following matters, or for such matters thereof as the State Government may direct, that is to say-
(a)allocation of land for different uses, general distribution and general locations of land, and the extent to which the land may be used as residential, industrial, agricultural, or as forest, or for mineral exploitation;
(b)reservation of areas for open spaces, gardens, recreation, zoological garden, nature reserves, animal sanctuaries, dairies and health resorts;
(c)transport and communications, such as roads, highways, railways, waterways, canals and airports, including their development;
(d)water supply, drainage, sewerage, sewage disposal and other public utilities, amenities and services including electricity and gas;
(e)reservation of sites for new towns, industrial estates and any other large scale development or project which is required to be undertaken for proper development of the Region or new town;
(f)preservation, conservation and development of areas of natural scenery, forests, wild life, natural resources, and land-scaping;
(g)preservation of objects; features, structures or. places of historical natural, architectural or scientific interest and educational value;
(h)areas required for military and defence purposes;
(i)prevention of erosion, provision for afforestation or, reforestation, improvement and redevelopment of water front areas, rivers and lakes;
(j)proposals for irrigation, water supply and hydro-electric, works, flood control and prevention of river pollution;
(k)providing for the relocation of population or industry from over populated and industrially congested areas, and indicating the density or population or the concentration of industry to be allowed in any areas.