Section 24 in Kerala Town and Country Planning Act, 2016
24. Execution Plan for the Metropolitan Area and matters that may be dealt with in the Execution Plan.
- The Metropolitan Planning Committee shall prepare Execution Plan for the Metropolitan Area for a plan period of five years taking into account the perspective plan prepared under Section 23, any other Plans under this Act, development goals, objectives and priorities identified for the five year plan period, sectoral requirements and their spatial implications, which shall be the implementation plan and shall inter alia deal with all or some of the following matters, namely:-(a)such matters contained in sub-clauses (a) to (j) of Section 23 as may be considered necessary;(b)development issues:(c)strategies and development policies for the integrated development:(d)sectoral development policies, strategies and proposals of sectors like agriculture, fisheries, animal husbandry, forest, trade and commerce, industries, transportation, water, health, education, energy, tourism, etc.;(e)identification of projects and programmes;(f)phasing of metropolitan area perspective plan into five year plans by sectoral programmes, projects and schemes indicating physical targets and fiscal requirements;(g)financial resource planning; and(h)any other particulars and details as may be considered necessary by the Metropolitan Planning Committee or as may be directed by the Government.
