Section 15 in Tamil Nadu Town and Country Planning Act, 1971
15. Regional plans.
(1)As soon as may be, after the declaration of a regional planning area under section 10 and after the constitution of the appropriate planning authority under section 11, the regional planning authority shall, within such item as may be prescribed and after consulting the Director, prepare and submit to the Government, a plan hereinafter in this Act called the "regional plan" for the regional planning area or any part of it.(2)The regional plan may propose or provide for all or any of the following matters, namely:-(a)the manner in which the land in the region shall be used and in particular, the general locations of land and the extent to which the land may be used for residential, industrial, commercial, agricultural and recreational purposes or as forest or for mineral exploitation;(b)the identification of urban and rural growth centre and new town sites;(c)transport and communication, such as roads, highways, railways, waterways, canals and air-ports including their development.(d)water-supply, drainage, sewerage, sewage disposal and other public utilities, amenities and services including electricity and gas;(e)demarcation, conservation and development of areas of natural scenic beauty, forest, wild life, natural resources and landscaping;(f)demarcation of objects and buildings of archaeological or historical interest or of natural beauty, or actually used for religious purposes or regarded by the public with veneration;(g)areas required for military and defence purposes;(h)prevention of erosion, provision for afforestation, or reforestation, improvement and redevelopment of water front areas, rivers and lakes;(i)irrigation, water-supply and hydro-electric works, flood control and prevention of river pollution; and(j)such other matters as may be prescribed.
