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State of Punjab - Section

Section 23 in Punjab Regional and Town Planning and Development (General) Rules, 1995

23. Form of Regional Plan.

(1)The Regional Plan shall be in the form of a written text which may also include maps, charts, graphs, diagrams, photographs and other explanatory and descriptive matters.
(2)The Regional Plans may be prepared in the manner prescribed hereunder :-
(i)a physical survey of the planning area, including that of its broad land use pattern;
(ii)collection of physical and socio-economic data with reference to natural and human resources, distribution of population and industry, communications network, housing requirements, environmental degeneration and such other matters as in the opinion of the Planning Agency relate to the development of the planning area ;
(iii)analysis of the data, as indicated in clause (ii) by means of maps, charts, graphs, diagrams and other statistical and cartographical tools and also by means of written matter explanatory of such maps, charts, graphs, diagrams, etc.
(iv)preparation of Regional Plan of the planning area, outlining major proposals of the plan; and
(v)preparation of written matter including zoning regulations forming part of the Regional Plan and including such summary of main proposals and such descriptive matters, as the Planning Agency may consider necessary to illustrate or explain the proposals, indicated by means of maps, charts, diagrams and documents. (Sections 62(1) and 180(2)(t).)