Section 28(4) in Puducherry Town and Country Planning Act, 1969
(4)Without prejudice to the generality of this provision, every Detailed Development Plan shall contain the following particulars -(a)a plan showing the lines of existing and proposed streets;(b)the ownership of all lands and buildings in the area covered by the Plan;(c)the area of all such lands, whether public or private;(d)a full description of all details of the plan under the provisions of subsection (1) or (2);(e)particulars of all land either acquired already or to be acquired for the purposes mentioned under sub-section (1) or (2);(f)in cases where the Detailed Development Plan provides for any housing or re-housing, the particulars regarding the number and nature of houses to be provided by the Planning Authority, the approximate quantity of land to be acquired, the details of the land to be acquired and all matters supplemental, incidental or consequential to such housing or re-housing;(g)zoning regulations and regulations for enforcing or carrying out the provisions of the plan.
