Section 19(2) in Arunachal Pradesh Urban and Country Planning Act, 2007
(2)The Comprehensive Development Plan shall-(a)indicate, define and provide for all the matters that have to be or may be indicated, defined and provided for in the Interim Development Plan with such modifications as the planning authority deems fit;(b)indicate, define and provide for-(i)areas reserve for agriculture, public and semi- public open spaces, parks playgrounds, gardens and other recreational uses, green belts and natural reserves ;(ii)comprehensive land allocation of areas or zones for residential, commercial, industrial, agricultural, and other purposes ;(iii)complete road and street pattern and traffic circulation pattern for present and future requirements;(iv)major road and street improvements ;(v)area reserved for public buildings and institutions and for new civic development:(vi)areas for future development expansion, and areas for new housing ;(vii)amenities, services and utilities ;(viii)all such matters as may be prescribed by the rules or may be directed by the State Government" State Urban and Country Planning Board to be indicated, defined, and provided for;(c)Include zoning regulations to regulate within each zone, the location, height, number of storey and size of buildings and other structures, the size of yards, courts and other open spaces and the use of buildings, structures and land ;(d)Indicate the stages by which the plan is proposed to be carried out.
