Section 19 in Arunachal Pradesh Urban and Country Planning Act, 2007
19. Comprehensive Development Plan.
(1)As soon as may be, after the declaration of a Local Planning Area, the Local Planning Authority shall, but not later than 3 years after such declaration or within such time as the State Government/ State Urban and Country Planning Board may, from time to time, extend, prepare after consultation with the Local Authorities concerned, and submit to the state Government /State Urban and Country Planning Board a plan (hereinafter called "Comprehensive Development Plan") for the planning area or any of its pans and such other area or areas contiguous or adjacent to the planning area as the State Government/ State Urban and Country Planning Board may direct to be included in the Comprehensive Development Plan,(2)The Comprehensive Development Plan shall-(a)indicate, define and provide for all the matters that have to be or may be indicated, defined and provided for in the Interim Development Plan with such modifications as the planning authority deems fit;(b)indicate, define and provide for-(i)areas reserve for agriculture, public and semi- public open spaces, parks playgrounds, gardens and other recreational uses, green belts and natural 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 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" State Urban and Country Planning Board to be indicated, defined, and provided for;(c)Include zoning regulations to regulate within each zone, the location, height, number of storey and size of buildings and other structures, the size of yards, courts and other open spaces and the use of buildings, structures and land ;(d)Indicate the stages by which the plan is proposed to be carried out.(3)The Comprehensive Development Plan may-(a)indicate, define and provide for-(i)all such matters as the Local Planning Authority may consider expedient to be indicated, defined and provided for in the development plan;(ii)detailed development of specific areas for housing, shopping centres, Industrial area and cultural institutions.(iii)control of architectural features, elevation and frontage of buildings and structures(b)designate, as land subject to acquisition for any public purpose, and in particular, but without prejudice to the generality of this provision for the purpose of-(i)the Union of India, the State, Local Authorities or any other Authority established by law and public utility concent ;(ii)dealing satisfactorily with the area of bad layout or obsolete development and slum areas and provision for relocation of population ;(iii)the provision of open spaces, parks and playgrounds ;(iv)securing the use of the land in the manner specified in the development o'(v)any of the matters as are referred (sic) sub-section (2);(4)Subject to the provisions of the rules made under this Act for regulating the form and contents of the Comprehensive Development Plan, any such plan shall include such maps and such descriptive matters as may be necessary to explain and illustrate the proposals in the development plan.
