Section 10(2) in The National Capital Region Planning Board Act, 1985
(2)The Regional Plan shall indicate the manner in which the and the National Capital Region shall be used, whether by carrying out development thereon or by conservation or otherwise, and such other matters as are likely to have any important influence on the development of the National Capital Region and every such Plan shall include the following elements needs to promote growth and balanced development of the National Capital Region, namely:-(a)the policy in relation to land-use and the allocation of land for different uses;(b)the proposals for major urban settlement pattern;(c)the proposals for providing suitable economic base for future growth;(d)the proposals regarding transport and communication including railways and arterial roads serving the National Capital Region;(e)the proposals for the supply of drinking water and for drainage;(f)indication of the areas which require immediate development as "priority areas" and(g)such other matters as may be included by the Board with the concurrence of the participating States and the Union territory for the proper planning of the growth and balanced development of the National Capital Region.
