Section 22(3) in Puducherry Town and Country Planning Act, 1969
(3)The Comprehensive Development Plan may -(a)indicate, define, and provide for(i)all such matters as the Planning Authority may consider expedient to be indicated, defined and provided for in the development plan;(ii)detailed development of specific areas for housing shopping centres, industrial areas and civic centres, educational and cultural institutions and control of architectural features, facade of buildings and structures;(b)designate as land subject to acquisition for any public purpose, and in particular but without prejudice to the generality of this provision, for the purpose of-(i)the Union of India, the State, the Planning Authorities or any other authority established by law and public utility concerns;(ii)dealing satisfactorily with the areas of bad lay-out or obsolete development and slum areas and provision for rehabilitation of population;(iii)the provision of 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 sub-section (2).
