Section 8 in U.P. Urban Planning and Development Act, 1973
8. Civil survey of, and master plan for the development area.
(1)The Authority shall, as soon as may be, prepare a master plan for the development area.(2)The master plan shall-(a)define the various zones into which the development area may be divided for the purposes of development and indicate the manner in which the land in each zone is proposed to be used (whether by the carrying out thereon of development or otherwise) and the stages by which any such development shall be carried out; and(b)serve as a basic pattern of framework within which the Zonal. development plans of the various zones may be prepared.(3)The master plan may provide for any other matter which may be necessary for the proper development of the development area.
