29. Survey and demarcation of the area and the preparation of a layout plan for its development.
(1)The Board shall, as soon as possible after is has been notified to exercise control over development in any area, have a survey made of such area and shall have the boundaries thereof demarcated with reference to the survey.(2)The boundaries so demarcated shall be notified by the Board in the official gazette in such detail as may be necessary for the proper identification of the area.(3)Within a year of the date of notification issued under sub-section (2) or such longer period as may be specially permitted by the State Government in this behalf, the Board shall prepare a layout plan of the area showing the sites of proposed roads, parks play fields, residential localities, industrial areas, access lanes to the adjacent highway, etc.(4)The access points to the adjacent highway and the general layout plan shall be fixed in consultation with the highway authority concerned.(5)The layout plan so prepared shall be deposited by the Board with the Principal Revenue Officer of the district of in which such area is located and also in its own office and in the office of the highway authority concerned, and the plan so deposited shall be available for inspection by the public free of charge at all reasonable times.(6)Copies of the plan shall be made available to any interested member of the public on application to the Board and on payment of such reasonable cost as be fixed by the Board.
