Section 333(2)(e) in West Bengal Municipal Corporation Act, 2006

[Cites 0, Cited by 0] [Section 333(2)] [Section 333] [Entire Act]

(e)the scheme for future land use control by way of-

(i)identification and preservation of open spaces,

(ii)prohibition of filling up of tanks or water courses,

(iii)filling up of insanitary water courses,

(iv)protection of land surface through which sub-soil water sources are re-charged.

(v)provisions for drainage network and outfalls,

(vi)provisions of dumping grounds for solid wastes disposal,

(vii)street alignment,

(viii)provisions for burning and burial grounds.

(ix)reclamation of waste lands, or

(x)providing activities of similar nature.

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