Section 28(2) in Puducherry Town and Country Planning Act, 1969
(2)Irrespective of whether an Interim Development Plan or a Comprehensive Development Plan has been prepared or not, a Detailed Development Plan, may indicate, define and provide for all or any of the following:-(a)laying out or re-laying out of land either vacant or already built upon as building sites or for any of the purposes mentioned in this section;(b)construction, diversion, extension, alterations, improvement or closure of lanes, streets, roads and other communications;(c)construction, alteration, removal or demolition of buildings, bridges and other structures;(d)acquisition by purchase, exchange or otherwise whether within or without the area included in the Detailed Development Plan and whether required immediately or not for all or any of the purposes of the Detailed Development Plan;(e)re-distribution of boundaries and reconstitution of plots belonging to owner of property;(f)disposal by sale, exchange, lease or otherwise of land acquired or owned by the Planning Authority;(g)Transport facilities;(h)water supply;(i)lighting;(j)drainage inclusive of sewage, surface draining and sewage disposal;(k)allotment or reservation of land for streets, roads, squares, houses, buildings for religious and charitable purposes, open spaces, gardens, recreation grounds, schools, market shops, factories, hospitals, dispensaries, Government and Municipal buildings and public and semi-public purposes of all kinds;(l)construction of buildings and houses generally and housing or rehousing of persons displayed by the proposals, made in the plan either within the area of such plan or outside such area;(m)preservation of places or objects and buildings of archaeological or historic interest or of natural beauty or actually used for religious purposes or regarded by the public with special religious veneration; or protection of canal, tank or river sides, costal areas and other places of natural or landscape beauty;(n)imposition of conditions and restrictions in regard to the character, density, architectural features and heights of buildings, the buildings or control lines for roads, railway lines and power supply lines and the purposes to which buildings or specified areas may or may not be appropriated; and provision and maintenance of open spaces in and around buildings;(o)advance to the owners of land or buildings comprised within the Development Plan upon such terms and conditions as may be provided by the plan, of the whole or part of the amount required for the erection of buildings or for the carrying out of the works, alterations or improvements in accordance with the Development Plan;(p)such other matters to be indicated, defined and provided for in the Comprehensive Development Plan under section 22 of this Act.
