Section 346(3) in Haryana Municipal Corporation Act, 1994
(3)Without prejudice to the generality of the powers specified in sub-section (2) above, the plans may provide for any one or more of the following matters, namely:-(a)the division of any site into plots for the erection or re- erection of any building and the manner in which such plots may be transferred to intending purchasers or lessees;(b)the allotment or reservation of land for roads, open spaces, gardens, recreation grounds, schools, market and other public purposes;(c)the development of any site into a colony and the restrictions and conditions subject to which such development may be undertaken or carried out;(d)the erection or re-erection of buildings on any site and the restrictions and conditions in regard to the open spaces to be maintained in or around buildings and the height and character of buildings;(e)the alignment of buildings on any site;(f)the architectural features of the elevation or frontage of buildings to be built on any site;(g)the amenities to be provided in relation to any site or buildings on such site whether before or after the erection or re-erection of buildings on such site and the person or authority by whom such amenities are to be provided;(h)the prohibition or restriction regarding erection or re-erection of shops, workshops, warehouses or factories or buildings of a specified architectural feature or buildings designed for Particular purposes in any locality;(i)the maintenance of walls, fences, hedges, or any other structural or architectural construction and the height at which they shall be maintained;(j)the restrictions regarding the use of any site for purposes other than the erection or re-erection of buildings;(k)any other matter which is necessary for the proper planning of any controlled area and for preventing buildings being erected or re-erected haphazardly in such area.
