Section 10A(2) in The U.P. (Regulation Of Building Operations) Directions, 1960
(2)The Master Plan shall be a comprehensive plan showing therein the existing and proposed location and general layout of -(a)Arterial streets and transportation lines;(b)Residential sections;(c)Business areas;(d)Industrial areas;(e)Educational institutions;(f)Public Parks, play-grounds and other recreational facilities;(g)Public and semi-public buildings; and(h)Other land-uses which are necessary.
