Section 19(3) in Tripura Town and Country Planning Act, 1975
(3)The Comprehensive Development Plan may-(a)indicate, define and provide for-(i)all such matters including planning, standards, gross and new designs and guiding principles the Planning Authority may consider expedient to be indicated, defined and provided for in the Development Plans;(ii)detailed development of specific areas for housing, shopping centers, industrial areas and civic centers, educational and cultural institutions;(iii)control and architectural features, elevation and frontage of buildings and structures;(iv)a five year development programme within the frame-work of the staging referred to in Cl. (d) of sub-section (2);(b)designate, as land subject to acquisition for any public purpose, and in particular, but without prejudice to the generality of this provision for the purpose of-(i)the Union of India, the State, Local Authorities or any other Authority established by law and public utility concerns;(ii)dealing satisfactory with the area of bad layout or obsolete development and slum areas and provision for re-allocation of population;(iii)the provision of open spaces, parks and playground;(iv)securing the use of the land in the manner specified in the Development Plan;(v)any of the matters as are referred to in sub-section (2).
