Section 18(2) in Arunachal Pradesh Urban and Country Planning Act, 2007
(2)The Interim Development Plan shall-(a)indicate broadly the manner in which the Local Planning Authority proposes that land in such area should be used.(b)allocate areas or zones of land for use-(i)for residential, commercial, industrial and agricultural purposes;(ii)for public and semi-public open spaces, parks and play grounds ;(iii)for such other purposes as the Local Planning Authority may think fit;(c)indicate, define and provide-(i)for existing and proposed national highways, arterial roads, ring roads, and major streets ;(ii)the existing and proposed other lines of communication, including railways, airports, canals;(d)include regulations (hereinafter called zoning regulations) to regulate within each zone the location, height, number of story and size of buildings and other structures, the size of yards, courts and other open spaces, and the use of buildings, structures, and land.
