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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Sikkim - Subsection

Section 36(3)(f) in Sikkim Urban and Regional Planning and Development Act, 1998

(f)Development proposals which may include;
(i)Concept of hierarchy of planning units and distribution of various activity nodes, facility centers, etc.
(ii)Mass transportation system and land use interface, transport and communication facilities such as hierarchy and network of roads, highways, parkways, railways, waterways, canals and airport including their extension, development and co-ordination;
(iii)Proposals for designing the use of land for residential development including informal sector housing and slum upgradation; commercial, industrial, agricultural and recreational use.
(iv)Proposals for reservation of land for community facilities and services; public purposes such as schools, colleges and other educational institutions, medical and public health institutions, markets, social welfare and cultural institutions, theatres and places for public entertainment, public assembly museums, art galleries, religious buildings, parks, gardens and play-grounds, stadia, sites and services schemes, slum upgradation schemes, housing accommodation for socially and economically backward classes of people; parking and terminal facilities such as inter-city and intra-city bus and truck terminus, dairies, areas for open spaces, zoological gardens, natural reserves and sanctuaries; burial grounds, cremation grounds including electric crematorium; slaughter houses, tanneries and for such other purposes as may, from time to time, be considered necessary;
(v)Proposals for water supply, drainage, sewage and solid waste disposal, other public utilities, amenities and services including supply of electricity and gas and provision for telephones and postal services;
(vi)Public and semi-public offices;
(vii)Renewal and redevelopment areas;
(viii)Protection of environment, prevention of air and water pollution, promotion of ecological aspects, preservation, conservation and development of areas of natural scenery and landscape, urban forestry;
(ix)Preservation of features; structures, places of historical, architectural and scientific interest and educational value;
(x)Proposals for flood control, land stability and sloped linked controls;
(xi)Proposals for preservation of land for pubic purpose by the central, State and local government or any other authority or body established by or under any law for the time being in force;
(xii)The filling up or reclamation of law lying, swampy or unhealthy areas or leveling up of land;
(xiii)Proposals for preparation of development schemes pertaining to tourism, environmental conservation, heritage, sites for reclamation, highway corridor development and the like; and
(xiv)Such other proposals for public purposes as may, from time to time, be approved by the Authority or as may be directed by the Government in this behalf;