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State of West Bengal - Section
Section 32 in West Bengal Town and Country (Planning and Development) Act, 1979
32. [ Omitted ]
| Section 32 omitted by Section 4(c) of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994), which was as under :32. Preparation of Detailed Development Plan. -(1) Within three years of the declaration of a Planning Area, a Planning Authority or a Development Authority shall prepare and forward to the State Government a Detailed Development Plan for the Planning Area or any of its parts :Provided that the Detailed Development Plan in respect of the entire Planning Area shall be prepared within a period of five years or within such time as the State Government may, from time to time, extend.(2) In formulating its proposals in a Detailed Development Plan, the concerned Authority shall secure that proposals conform generally to the Outline Development Plan, if there be any, and shall have regard to any information and any other considerations which appear to it to be relevant, or which may be prescribed, or which the State Government may in any particular case direct it to take into account.(3) A Detailed Development Plan shall consist of a map and a written statement and shall -(a) formulate, in such detail as the Planning Authority or the Development Authority thinks appropriate, the proposals of the Planning Authority or the Development Authority for the development and other use of land or for any description of development or other use of such land (including in either case such measures as such authority thinks fit for the improvement of the physical environment and the management of traffic), and(b) contain such matters as may be prescribed o.r as the State Government may, in any particular case, direct.(4) Different Detailed Development Plan may be prepared for different purposes for the same part of any area.(5) A Detailed Development Plan for any area shall contain, or be accompanied by, such maps and diagrams as the Planning Authority or the Development Authority thinks appropriate.(6) The Detailed Development Plan may also -(a) indicate, define and provide for -(i) all or any of the particulars indicated in section 31;(ii) areas reserved for agriculture, public and semi-public open spaces, parks, playgrounds and other recreational uses, green belts and natural reserves;(iii) comprehensive allocation of areas or zones for residential, commercial, industrial, agricultural and other purposes;(iv) major road and street network and traffic circulation pattern for present and future requirements;(v) major road and street improvements;(vi) areas reserved for public building and institutions and for new civic development;(vii) areas for future development and expansion, and areas for new housing;(viii) amenities, services and utilities; and(ix) all such matters as may be prescribed or may be directed by the State Government to be indicated, defined and provided for:(b) include zoning regulation to regulate within each zone, the location, height, number of storeys, and size and number of buildings and other structures, the size of yards, courts and other open spaces and the use of buildings, structures and land;(c) indicate, define and provide for -(i) all such matters including planning standards, gross and net densities and guiding principles as the Planning Authority or Development Authority may consider expedient to be indicated, defined and provided for in the development plan;(ii) detailed development of specific areas for housing, shaping centres, industrial areas, civic centres and educational and cultural institutions;(iii) detailed redevelopment or renewal of specific areas for housing, shopping centres, industrial areas, civic centres, educational and cultural institutions and other related purposes;(iv) a phased development programme along with the stages of development of the plan proposed together with financial implications of each stage;(d) designate land as subject to acquisition for any public purpose, and in particular, but without prejudice to the generality of this provisions, for the purpose of -(i) the Union of India, the State of the local authority or any other authority established by law and public utility concerns;(ii) dealing satisfactorily with the areas of bad layout or obsolete development and slum area .and provisions for relocation of population;(iii) the provisions for open spaces, parks and playgrounds;(iv) securing the use of the land in the manner specified in the development plan;(v) any of the matters as are referred to in this sub-section. |