Section 498 in The Orissa Municipal Corporation Act, 2003
498. Planning for integration.
- All existing planning instruments such as Master Plans, Land Use Plans etc. shall be modified to ensure that slums or informal settlements can be properly integrated into the urban area and in order to achieve this objective the Corporation shall ensure that, -(i)all Master Plans and Land Use Plans are allowed for high density, mixed use land occupation in all slums or informal settlements and provide more appropriate living and working space for the poor within the Corporation-area;(ii)sufficient provisions for land shall be made in the Master Plans and Land Use Plans in respect of all new land development schemes to provide house to low income workers as required by such schemes; and(iii)all plans and other regulatory instruments shall provide sufficient flexibility to modify layouts and building regulations in line with more realistic density or mixed requirements :Provided that the powers to implement such changes outlined in clauses (i) to (iii) above by the Corporation shall be within the parameters laid down by the Government.
