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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Puducherry - Subsection

Section 22(2)(b) in Puducherry Town and Country Planning Act, 1969

(b)indicate, define and provide for -
(i)areas reserved for agriculture, public and semi-public open spaces, parks, playgrounds, gardens and other recreational uses, greenbelts and nature reserves;
(ii)comprehensive land allocation of areas or zones for residential, commercial, industrial, agricultural and other purposes;
(iii)complete road and street pattern and traffic circulation pattern for present and future requirements;
(iv)major road and street improvements;
(v)area reserved for public buildings and institutions and for new civic developments;
(vi)areas for future development and expansion and areas for new housing;
(vii)amenities, services and utilities;
(viii)all such matters as may be prescribed by the rules or may be directed by the Government or the Board to be indicated, defined and provided for;