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State of Haryana - Section

Section 6 in Zoning Regulations within Development Plans

6. Open Spaces. - Presently the town has two parks, namely Karan Park and Karan Tal, in addition to a big stadium named after Moti Lal Nehru. As regards other recreational area there is a lake complex at a distance of about 5 kilo-metres from the town towards north. However, there is no big organised recreational area within the town which can cater to the needs of the entire population reasonably. Therefore, it has been proposed to develop the low- lying area towards south of the old town (within sectors 16 and 17) as a town park to cater to the future needs of the population.

In addition to the above, green belts of varying widths, depending upon the hierarchy order of roads have been provided on either side of the road reservations within the urbanisable area and outside as shown on the development plan, with the basic idea to facilitate unhindered flow of traffic and better environmental conditions. However, the land under green belts shall be governed by the provisions of Section 3 of Act No. 41 of 1963 and the rules framed thereunder, in addition to the conditions and restrictions mentioned in the development plan.Agricultural zoneThe remaining area surrounding the urbanisation proposals is proposed to be preserved as an agricultural zone. This agricultural zone however would not eliminate the essential building development within this area such as extension of existing villages contiguous to 'Abadi-Deh', if undertaken as a project approved or sponsored by the Government in addition to the ancillary facilities necessary for the maintenance and improvement of the agricultural zone as such.