Section 57(1) in The Jammu and Kashmir Development Act, 1970
(1)The authority may undertake development of a housing colony in any area other than a local area and for that purpose prepare with the previous approval of the Government, a plan containing(a)a site-plan and use-plan for the development of the colony in dictating the approximate locations and extents of land uses, proposed in the colony for such things as public buildings and other public works and utilities, roads, housing recreation markets, schools, hospitals and public and private open spaces and other categories of public and private use ;(b)standards of population density and building density.(c)provisions regarding all or any of the following matters, namely(i)the division of any site into plots for the erection of buildings:(ii)the allotment or reservation and land for roads, open space, gardens, recreation grounds, schools, markets other public purpose:(iii)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 height and character of buildings ;(iv)the alignment of buildings in the colony;(v)the architectural features of the elevation or frontage of any building to be erected on any site in the colony;(vi)the number of residential buildings which may be erected on any plot or site;(vii)such other matters as may be necessary in connection with the development of a housing colony.
