Section 383(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)A Corporation may, and if so required by the State Government shall, prepare in the manner and subject to the conditions prescribed by rules made in this behalf a Master Plan for the City.Explanation. - In this section "Master Plan" means a comprehensive plan showing therein the existing and proposed location and general layout of -(a)arterial streets and transportation lines;(b)residential sections;(c)business areas;(d)industrial area;(e)educational institutions;(f)public parks, play-grounds and other recreational facilities;(g)public and semi-public buildings;(h)other land uses which are necessary;
