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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2)(d) in The Jammu and Kashmir Development Act, 1970

(d)in particular, contain provisions regarding all or any of the following matters, namely -
(i)the division of any site into plots for the erection of buildings:
(ii)the allotment or reservation of land for roads, open spaces, gardens, recreation grounds, schools, markets and other public purposes;
(iii)the development of any area into a township or colony and the restrictions and conditions subject to which such development may be undertaken or carried out;
(iv)the erection of buildings on any site and the restrictions and conditions in regard to the open spaces to be maintained in or around buildings and height and character of buildings ;
(v)the alignment of buildings of any site ;
(iv)the architectural features of the elevation or frontage of any building to be erected on any site ;
(viii)the amenities to be provided in relation to any site or buildings on such site whether before or after the erection of buildings and the person or authority by whom or at whose expense amenities are to be provided;
(ix)the prohibitions or restrictions regarding erection of shops, work shops, where houses, or factories or buildings of a specified architectural feature of buildings designed for particular purposes in the locality ;
(x)the maintenance of walls, fences, hedges or any other structural or architectural construction and the height at which they shall be maintained ;
(xi)the restriction regarding the use of any site for purposes other than erection of buildings ; and
(xii)any other matter which is necessary for the proper development of the zone or any or any area thereof according to plan and for preventing building being erected haphazardly in such zone or area.