Section 22 in Puducherry Town and Country Planning Act, 1969
22. Comprehensive Development Plan.
(1)As soon as may be after the declaration of a planning area, the Planning Authority shall, but not later than three years after such declaration or within such further period as the Government may from time to time extend but such extension being not exceeding four years, prepare and submit to the Board and the Government a Comprehensive Development Plan for the Planning area.(2)The Comprehensive Development Plan shall -(a)indicate, define and provide for all the matters that have to be or may be indicated, defined or provided for in the Interim Development Plan with such modifications as the Planning Authority deems fit;(b)indicate, define and provide for -(i)areas reserved for agriculture, public and semi-public open spaces, parks, playgrounds, gardens and other recreational uses, greenbelts and nature 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 developments;(vi)areas for future development and 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 Government or the Board to be indicated, defined and provided for;(c)include zoning regulations to regulate within each zone, the location, height, number of storeys 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 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 areas and civic centres, educational and cultural institutions and control of architectural features, facade 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, the Planning Authorities or any other authority established by law and public utility concerns;(ii)dealing satisfactorily with the areas of bad lay-out or obsolete development and slum areas and provision for rehabilitation 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 plan;(v)any of the matters as are referred to in 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.
