Section 34(2) in Kerala Town and Country Planning Act, 2016
(2)The Master Plan may include the following, namely:-(a)A development concept and strategy with a long term vision, approximately for a period of twenty years, having regard to the policies and strategies for the Local Planning Area or part thereof concerned, as laid down in the Perspective Plan for the State, the plans for the district and the Metropolitan Area, if any, under this Act. It may also incorporate goals, objectives, strategies and policies pertaining to all or some of the sectors of spatial development that are pertinent to the local planning area or part thereof, as the case may be;(b)Master Plan documents with land use proposals, development control regulations and Plans for infrastructure development;(c)statement of community involvement in the preparation, implementation and monitoring of the Master Plan;(d)situational analysis including history of development, present status and trend of development, regional context, physiographic and demographic characteristics, influence area and its characteristics including settlement pattern, rural-urban relationship and fringe area developments etc.; and(e)existing land use.
