Section 17(4) in Assam State Capital Region Development Authority Act, 2017
(4)A Sub-Regional Plan may indicate the following elements to elaborate the Regional Plan at the sub-regional level, namely: -(a)reservations of areas for specific land-uses which are of the regional or sub-regional importance including green belts, urban forests and recreational areas;(b)tribal belts/block areas and Autonomous Council areas within the State Capital Region shall be developed keeping in view the existing laws while preserving the tradition and culture of the tribal blocks; and the prior consent of these authorities is mandatory before finalizing the Regional Plan covering the respective areas;(c)future urban and major rural settlements indicating their area, projected population, predominant economic functions, approximate site and locations;(d)road and mass rapid transit system network up to the District roads and roads connecting major rural settlements;(e)proposals for the co-ordination of traffic and transportation, included terminal facilities;(f)priority areas at sub-regional level for which immediate plans are necessary;(g)proposals for the supply of drinking water, drainage and sewerage; and(h)any other matter which is necessary for the proper development of the sub-region.
