Section 17 in Tamil Nadu Town and Country Planning Act, 1971
17. Master plans.
(1)As soon as may be, after the declaration of a local planning area under section 10 and after the constitution of the appropriate planning authority under section 11, the local planning authority shall, within such time as may be prescribed and after consulting the regional planning authority and the local authorities concerned, prepare and submit to the Government, a plan hereinafter called the "master plan", for the local planning area or any part of it and such other area or areas contiguous or adjacent to the local planning area, as the Government may direct to be included in the master plan.(2)The master plan may purpose or provide for all or any of the following matters, namely:-(a)the manner in which the land in the planning area shall be used;(b)the allotment or reservation of land for residential, commercial, industrial and agricultural purposes and for parks, play-fields and open spaces;(c)the allotment and reservation of land for public buildings, institutions and for civic amenities;(d)the making of provision for national highways, arterial roads, ring roads, major streets, lines of communication including railways, airports and canals;(e)the traffic and transportation pattern and traffic circulation pattern;(f)the major road and street improvements;(g)the areas reserved for future development, expansion and for new housing;(h)the provision for the improvement of areas of bad layout or obsolete development and slum areas and for relocation of population;(i)the amenities, services and utilities;(j)the provision for detailed development of specific areas for housing, shopping, industries and civic amenities and educational and cultural facilities;(k)the control of architectural features, elevation and frontage of buildings and structures;(l)the provision for regulating the zone, the location, height, number of storeyes and size of buildings and other structures, the size of the yards and other open spaces and the use of buildings, structures and land;(m)the stages by which the master plan shall be carried out; and(n)such other matters as may be prescribed.
