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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(1)(b) in Tripura Town and Country Planning Act, 1975

(b)indicate, define and provide for-
(i)areas reserved for agriculture, public and semi-public open spaces, parks, play-grounds, gardens and other recreational uses, green belts 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 development;
(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 State Government or the Board to be indicated, defined, and provided for;