Section 2(8A) in The U.P. Municipalities Act, 1916
(8A)[ "Master plan" means a comprehensive plan showing therein the existing and proposed local and general layout of -(a)arterial streets and transportation lines;(b)residential sections;(c)business areas;(d)industrial areas;(e)educational institutions;(f)public parks, play-grounds and other recreational places;(g)public and semi-public buildings; and(h)any other places put to any specified used];
