Section 74 in Haryana Urban Development Authority Act, 1977
74. Sector development plans.
(1)Simultaneously, with the preparation of the master plan or as soon as may be thereafter, the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall proceed with the preparation of a [sectoral/zonal development plan] [Substituted for the words 'sector development plan' by Haryana Act No. 23 of 2004.] for each of the [sectors/zones] [Substituted for the word 'sectors' by Haryana Act No. 23 of 2004.] into which the local development area may be divided.(2)A [sectoral/zonal development plan] [Substituted for the words 'sector development plan' by Haryana Act No. 23 of 2004.] may -(a)contain a site plan and use plan for the development of the [sector/zone] [Substituted for the word 'sector' by Haryana Act No. 23 of 2004.] and show the approximate locations and extents of land use proposed in the [sector/zone] [Substituted for the word 'sector' by Haryana Act No. 23 of 2004.] for such things as public building and other public works and utilities, roads, housing, recreation, industry, business, markets, schools, hospitals and public and private open spaces and other categories of public and private uses;(b)specify the standards of population density and building density;(c)show every area in the [sector/zone] [Substituted for the word 'sector' by Haryana Act No. 23 of 2004.] which may, in the opinion of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], be required to be declared for development or re-development; and(d)in particular, contain 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 of land for roads, open spaces, gardens, recreation-grounds, schools, markets and other public purposes;(iii)the development of any area and the restrictions and conditions subject to which such development may be undertaken or carried out;(iv)the erection of building 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;(v)the alignment of buildings or any site;(vi)the architectural features of the elevation or frontage of any building to be re-erected on any site;(vii)the number of residential buildings which may be erected on plot or site;(viii)the amenities to be provided in relation to any site or buildings on such site whether before or after the erection of buildings and the person or [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] by whom or at whose expense such amenities are to be provided;(ix)the prohibitions or restrictions regarding erection of shops, workshops, warehouses or factories or buildings of a specified architectural feature or buildings designed for particular purposes in the locality;(x)the maintenance of walls, fences, hedges or any other structural or architectural construction and the height at which they shall be maintained;(xi)the restrictions regarding the use of any site for purposes other than erection of buildings;(xii)any other matter which is necessary for the proper development of the [sector/zone] [Substituted for the word 'sector' by Haryana Act No. 23 of 2004.] or any area thereof according to plan and for preventing buildings being erected haphazardly in such [sector/zone] [Substituted for the word 'sector' by Haryana Act No. 23 of 2004.] or area.
