The Manipur Town and Country Planning Act, 1975

THE
MANJPUR
TOWN
AND
COUNTRY
PLANNING
ACT,
1975
(MANIPUR
ACT
OF
1975)
(
A.e>
?.le,
11
"{-1'31'S.-)
-
"-:-----
AN
ACT
to
provide
for
planning tlie
development,
and
use
of
rural,
hill
and
urban
lands
in
the
State
of
Manipur
and
for
purposes
connected
therewith.
Be
it
enacted
by the
Legislature
of
Manipur in
the
Twentyssixth
Year
of
th!
Republic
of
India
as
follows:-
CHAPTER
I
Preliminary
1.
(1)
This
Act
may
be
called
the
Manipur
Town
and
Country
Phnning
Act,
1975.
(2)
It
extends
to
the
whole
of
the
State
of
Manipur.
(3) Jt
shailcome
into
force
in
su?
and
on
such
date
as
the
State
Government
may
by
Notification
in
the
Official
Gazette,
appoint,
and
different
dates
may
by svch
notification
be
appointed
for
different
areas.
2.
In
this
Act,
unless
there
is
anything
repugnant in
the
subject
or
context,
·
(i)
"Authority"
means
the
Planning
and
Development
Autho­
rity
constituted
under
Section
13
of
this
Act.
(ii)
"bettermeni
charge"
means
the
charge
prescrited
ia
res­
pect
of
an
increase
in
the
value
of
land
resulting from
the
execution
of
a
scheme;
(iii)
"board"
means
the
State
Town
and
Country
Planning/
Board
constituted
under
Sectiou
3
of
this
Act;
(iv)
"building"
means
any
construction
for
whatsoever
purpose
and
of
whatsoever
materials
constructed
and
every
part
thereof,
ll'hc:ther
used
for
hurnau
habitation
or
not,
and
includes
plinth,
walls,
chimney,
drainage-work,
fixed
platform,
\erandah.
balcony,
cornice,
or
projec­
tion,
or
part
of
a
building
or
anything
affixed
there
to,
or
any
"all,
earth-bank,
fence
or
other
construction
enclosing
or
delimiting
or
intended
to
enclose
or
delimit
any
land
or
space;
(v)
''building.
operation"
includes
rebuilding
operations,
struc.
tural
alterations
of
or
additions
to
buildings
and
other
operations
normally
undertaken
in
connecticn
with
the
construction
or
recons­
truction
of
buildings;
(vi)
"Chiet'
Town
Planner"
means
a
person
appointed
by
the
State
Government
to
perform
the
duties
of
a
Chief
Town
Planner
of
the
Town
&
Couiltry
Planning
or
any
other
officer
ernpov
ered
by
the
State
G0vernment
as
such
Chief
Town
Planner
LIDder
this
Act.
Shor,
tit:e
extent
and
commence.
menr,
Definitions_

2
(a)
{b)
the
carrying
out
of
works
which
affect
only
the
i?:erior
of
a
building
or
which
do
not
mate1ially
affect
the
use
and
:..i:
eAicrnal appearance
of
the
building;
the
carrying
out
by
a
local
authority
of
any
works
v.i:::':;
the
boundiries
of
a
rvad
for
the
maintenance
or
:mp:c··?
ment
of
the
road,
(c)
the
carrying
out
by
a
local
authority
any
works
fer
:?
purpo?es
of
inspecting.
r?pairing
or
renewing.
an)
??-"°'
main
pipes,
cables
or
other appa1atus.
incJi;diog
the
bre:;-..:::-
!
open
of
any
street
or
ether
land
for
that
purpose;
.;.::.:
(vii)
"Chief
Town
Planning
Officer"
means
the
Officer
appointed
under
section
l
4(b)
and
shall
be
subordinate
to
the
Chief
T own
PJln:Der
and
shall
be
under
the
control
and
supervision
of
the
Chief
!
own
Planner.
(viii)
"development",
'\\ith
its
grammatical
,ariations,
means
the
carryin.,
out
of
building.
engineering,
mir.ing
er
other
operations
in,
on,
over
or
under
land
or
the
making
of
any
material
cbarge,
in
any
building
or
land,
or
in
the
use
of
any
building
or
land,
and
includes
sub-division
of
any
land;
but
does
not
include
:-
(d)
the
use
of
any
building
or
other
land
within
the
cu:t:l..:.r=
of
dwdling
house
for
any
purpose
incidental
to
tbe
er::-::•-
ment
of
the
dwelling
house
as
such;
(ix)
"develo,2!llent
scheme"
means
a
scbem
repared
under?.::-
?
tion
29
and
incliii
es
a plan
or
pans
Ioget
er
wit
e
es..--r::;:::,!
matter,
if
any,
relating
to
such
a
scheme;
(x)
"engineering
operation"
includes
the
formation
or
laying
c::1
of
means
of
access
to
a
road
or
the
laying
out
of
means
of
9.;:;.:er
supply
or
the
laying
out
of
means
of
electric,
telegraphic
or
tele-
phonic
connections;
61
of
1948.
(xi)
'•factory"
means
a
factory
to
which
the
provis;ons
of
the
Factories
Act,
1948
(Central
Act
No.
63
of
1948)
shall
apply;
{xii)
"hill
areas"
means
such
areas
in
the
hill
tracts
of
Manipur
as
the
State
Government
may,
by
notification
in
the
Official
Gazette.
declare
to
be
bill
areas;
(xiii)
"industrial
concern"
means
a
factory
workshop,
mill
or
any
concern
of
similar
nature
where
materials
are
manufacrufed.
u-
paired,
altered
or
processed;
(xiv)
"land"
includes
benefits
arising
out
of
land,
an4
things
attached
to
the
earth
or
permanently
fastened
to
anything
attached
to
the
earth;
(xv)
"Legislative
Assembly"
means
the
Legislative
Assembly
of
Manipur;
(xvi)
"local
authority"
means
a
Municipal
Board,
Small
Town
Committee,
Gram
Pancbayat,
Hill
Areas
District
Council
or any
other
Village
Authority
of
a
village
in
Manipur;
(xvii)
·
··Occupier"
means
an
occupier
of
a
land
or
building
or
any
portion
thereof
and
inchides
a
tenant,
an
owner
in
occupation

3
of
(or
otherwise
using)
his
land,
a
rent
free
tenant
of
any
land,
a
licensee
in
occupation
of
any
land,
and
person
who
is
liable
to
pay
to
the owner
rent
or
any
other changes
for
the
use
and occu-
pation
of
any
land;
(xviii)
"Official
Gazet?"
means
the Manipur
Gazette;
(xix)
"open
space,,
means
any
land,
whether
enclosed or
not,
which
has
been
laid
out
for
purposes
of
public
recre:nion
or
lies
waste
or
unoccupied,
and
in
which
the
part
covered
b?
buildings,
if
any,
does
not
exceed
voe-twentieth
of
it
in area
;
(xx)
"Plan"
means
a
Master
Plan prepared
under
Section
22
of
this
Act;
(xxi)
''prescribed"
means
prescribed
by
Rules
made
under
this
Act]
(xxii)
"re-constituted
plot"
means
a
plot
which
is
in
any
way
altered by
the
implementation
of
a
development
scheme.
(xxiii)
"road"
means
any
highway,
street,
lane,
pathway,
alley,
passage
way,
carriageway,
square,
bridge,
whether
pri\·ate
or
public,
whether
thoroughfare
or
not,
whether
existing
or
prcposed
in
any
scheme,
and
includes
all
bunds,
channels,
ditches,
drains,
culverts,
side-walks
and
traffic
islands
;
(xxiv)
"State
Government"
means
the
State
Government
of
Manipur;
(xxv)
"Zone"
means
any
one
cf
the
divisions
in
which
the
Master
Plan
areas
may
be
divided
for
the
purposes
of
uses
of
land
or
for
the
purposes
of development
under
this Act;
(xxvi)
"Zoning
Regulation"
means
a
re!ulatioo
made
by
the
State
Governmcn:
in
respect
of a
zone
or
a
number
of
zones
under
a
Master
Plan.

CHAPTER
n
State Town
And
Country
Planning
Board
CClllStitution
3.
(I)
The
State
Government
shaI!.,
by
notification
in
the
official
oflhc
Board.
Gazette,
constitute
a
Board
to
be
b:,a.v.n
as
the
State
Town
and
Country
Planning
Board
for
the
purposes
of
this
Act
consisting
of
the
fellowing
members:-
(a)
Minister
in
charge
of
Town
and
Country
Planning,
Manipur. Chairman
(b)
Secretary
(Revenue),
Manipur,
Member
(c)
Secretary
{Finance),
Manipur,
do
(d) Secretary
in
charge
of
Town
d-.
Country
Planning,
Manipur. do
(c)
Chief
Engineer,PWD,
Maniper,
do
(f)
Director
of
Medical,
Health
&.
Family
Planning
Services,
Manipur.
do
(g)
Chief Town
Planner
of Town
k
Country
Planning
or
a
Chief Town
Planning
Officer
or
Executive
Engineer.
(Town
Planning),
Manipur.
Member
Secretary
/.ti>
Such Chairman
cf
Municipal
Board
or
Town
Committees
falling
within
the
area
covered
by
the
Master
Plan,
not
exceeding
two,
as
may
be
co-opted
by
the
Board
by
notification
in the
official
Gazette.
Member
.Ai)
Four other
llllD-official
mem?rs,
half
of whom
shalrbe
nominated
by
the
Assembiv and
the
rest
by
1111:
Seate
Government.
do
U)
Chief
Engineer/Superintending Engineer-
ing,
Electricity
Department,
Manipur.
do
*
(k)
Two
officers
of
the State Government
to.
be
nominated
by
the State
Government.
Members
(2)
The
State Government
shall
publisb,by
notification
in
the
official
Gazette,
the
names
of
the
persons
co-opted
or
nominated
under
clause
(b),
or
clause
(i),
of
sub-section
(I)
of
this
section.
/·Meetings
ot
4
(I)
The
Board shall
meet
at
sucb
time and
at
such
place
and,
tbc
Board..
subject
to
the
provisions
of
this
section,
observe
such
procedure
as
may
be
prescribe
in
regard
to
the
tzansaction
of
its
business
at
such
meeting.
(2)
The
Chairman
shall
preside
ever
the
meetings
of
the
Board,
and
in the
absence of
the
Chairman,
te
members
present
shall
choose
one
from
among
themselves
re
preside
over
that
particular
meeting.
*
Added
by
the
Manipur
Town
an:i
Country
Planning
(Amendment)
Act,
1976
(Manipui
Act
No.4 of
1976).

5
FurL:·tions
a
r.d
::·ov:ers
oft?,?
Board.
Ternporary
ass.ccia
tion
of
persons
wi,•h
r
he
Bo<Jrd
for
par;·!icular
rurq:oses.
(3)
All
questions
at
a
meeting
of
the
Board
shall
be
decided
by
a
rnaiority
of
votes
of
the
members
present
and
voting,
and
al!
members
of
Board,
including
the
CO-Opted
members, shall
have
one
vote
each,
and
the
Chairman
or
the
person
presicling
over
a
meeiing shall
have
.a
second
or
casting
vote
in
the
case
of
equality
of
votes.
(4)
The
quorum
of
a
meeting of
the
Board
shall
fe
five, and
if
at
any
nr.:-.eting
there
is
no
quorum
the
Chairman
or
the
r?rscn
presiding
over the
meeting
shall
adjourn the
meeting
or
suspend
ir
until
there
is
quorum,
(5)
The
Board
shall
have
pcwer
to
act
notwithstanding
any
vacancy
in
the
membership
therecf.
5.
(I)
The
Board
may
assccmr-
with
itself,
in
suet
manner
and
for
suca
purposes
as
may
be
prescribed,
any
persons
whose
assistancs
or
advice
it
may require
in
p:rforming
any
of
its
functions
under
this
A
ct.
(2)
Any
person
associated
wnb
it
by
the
R,ard
unc.::r
su
h-
section
(I)
for
any
purpose
shall
have
the
right
to
take
part
in
the
discussions
in
a
meeting
of
the
Board, but
shall
not
have
the
right
to
vote.
6.
(I)
Subject
to
the
provisions
of
this
Act
and
the
Rules
made
ti:?:-eunder, the
functions
cf
the
Board
shall
be
to
guide.
direct,
and
assist
0he
Planning
and
Develcpment
A
uth.,
r
ities.
to
?,d\i?e
the
State
G"\'ernment
in
matters
relating to
planning,
the
,-
evelo;:-:::ent
ar.d
use
cf
rum],
till
and
urban
land
in
the
State, and
to
perf:?m
suer,
other
functions
as the
State
Government
znay,
from
time
to
time,
assigr:.
to the
Board.
(2)
In
particular
and
wirh..ur
prejudice
to
the
generaliry
of
the
forgoing
.provisions.
the
Board
may,
and
shall,
if
required
by
the
State
Gowrnment.
(a)
direct
the
preparation
of
development
s.:hemes
by
the
Authorities;
(b)
undertake, assist
and
encourage
the
coJJcctior.,
maintenance,
and
publication
of
statistics,
bulletirs
ai::d
rnoncgraphs
on
planning and
its
methodology;
(c)
prepa-s
·
and
furnish
up.•rts
relating
to
tile
working
of
this
Act;
·
(d)
perform
any
other
function
\\hicb
i<
,upr,lemental,
incidental
or
conscquen:iaJ
to
any
of
the
fu.1ctions
afore­
said
or
which
may
be
prescribed.
-;
The
State
Government
may
provide
the
Bc?::.rd
with.
such
Stafi
'
cf
the
nur::?:-
o:
st2ff
as
is
suffic:ent
to
ttable
the
Boaid
to
dis<11arfe
its
Boortl.
fun:uo'.15
;:rop::rly
t
nder
such
terms
znd
ccnditio;
s
as
may
be
,r
ecified
by
:t=
Gover.mne:it.
8.
A:iy
non-official
member
n:ay
at
any
t;me
re::.ign his
office,
R?igmatio_n
pro,ic:d
,hat
his
resignat:on
shall
net
take
effect
umi!
a:-cepted
by
0.f
I
ncJr;-iffi-
the
Ste:.:e
Government.
Vern
rr.?m
ers.
L?!analion:-In
thi$.
Chapter.
"ncn
official
mern:-?r·•
meam,
any•
.
pers_on
cu-opted
?r
norr:1natcd
t:rd?r
cfause
(h) or
clai;?e
(il
of
sub-
section
(I}
of
secton
(3J,
9.
The
term
of
oif.ce
of
any
nonsofficial
member
shall
be
Term
of
ordin;iri!y
three
)ears,
and
they
may
be
giver;
wch
a:lowancc:
as
may
i!??;ti?:?
be
fix:<l
by the
State
Government:
ofsenice.

(a)
Commence­
mentofthe
term
o'
office
of
non-offi­
cia!
member.
Removal
of
non-official
members,
fiiiing
of
casaal
vacan­
cies,
6
Provided
that
the
terms
of
office
of
the
nob-official
members
sl:llil
terminate
as
soon
as
they
cease
to
be
members
of
the
Legisla­
tive Assembly
or
the
local
authority,
as
the
case
may
he.
10.
(I
)
The
term
of
office
of
non-official
dlcmbers
shall
com!lldlt
on
such
date
as
may
be
notified
in
this
behalf
by
the
State
Government.
(2
I
A
person
ceasing
to
be
a
member
by
reason
of
the
expiry
of
his
term
of
office
as
described
in
section
9,
shall
be
eligible
for
re-nomination
of
re-c...?.::-ptim:..
·
11.
:[\!
)]
Tr
e
c;12t?
Government
may
remove
from
the
Board
any
member
who
refuses
to
act,
or
becomes
incapable
of
acting
or
absents
himself
from
three
consecutive
meeting
of the
Board
and
is
unable
to
explain
such
absence to
the
satisfaction
of the
Boore;
OT
(b)
has
so
flagrantly
abused
in
any
manner
his
position
as
a
member
cf
the
Board
as
to
render
J:,Js
continuance
detrimental
10
the
public
interest :
Provided
that
when
the
State
Government
proposes
to
take
action
under
the foregoing
provisions
of
this
section,
an
opportunity
shall
be
given
to
tr-e
member
concerned
to
represent
against
the
proposed
action,
and
when
such
action
is
taken,
the reasons
thereof
shall
be
placed
on
record,
?
[(2)
A
member
removed
under
clauses
(a)
and
(b)
of
sub-section
(l)
shall not
be
eligible
ict
re-a;,pointment
or
re-nomination,
as
the
case
may
be.J
I
2.
(I)
When
the
office
of
a
member
nominated or
co-opted
becomes
vacaffl'
on
accounr
c:
his
resignation,
removal
or
death,
it
shall
be
filled
up
as
soon
as
possible
by
nomination or
co-option,
as
the
case
may
be.
(2)
The
term
of
office
of
a
member
ncminated
or
co-opted
under
sub-section
(I)
shall
ce
the remaining
term
of bis
predecessor
..
1.
Numbered
b!
the
Mar::pur
Town
and
Country
Planning
(Second
Amendment)
Act,
1976
1Manipur
Act
No.
25
of
!976)
2.
Added
by
'the
Manipur
Town
and
Country
Planning
(Seoodd
Amendment)
Act,
1975
(Manipur
Act
No.
25
of
1976).

consist
of
the
fo1LJwing
members"
CHAPTER
Ill
Pianning
and
Development
Authority.
13. (1)
The
State
Government
may,
by
notificatiL1n
in
the
Offidall
Gazette,
constitute
an
A
uthority
to
be
known
as
the
Planning
and
Develop,JtW?Authody
(hereinafter
referred
to
as
the AuqiontYJ
fflir
thrp'l.1rposes
of
this
Act,
with
jurisdiction
over
such
area
as
may
be
specified
in
the
said
notification,
and
different
Authorities
may
be
constituted
for
different
areas.
?2) The
Authority
shall
be
a
?d,.1._
coroorate
haviug
perpetuail
suc.;cssion
and a
common
seal
with
power
to
acquire,
hold
and
dispose
of
properties,
both
moveable
and
immoveable,
and
to
enter
into
any
agreement,
and
shall.
by
its
name,
sue
and
be
sued.
!'.
The
Authority
shall
namely:-
(a)
A
Chairman
to
?-___E?_!J!ted
bv
the
State
Governmenr.--
.
Constitution
of
the
Autho­
rity.
Composition
of
the
Autho-
,tty.
(b)
A
Vice-Chairman
to
be
appointed
by
the
State
Government.
(c)
A
Chief Engineer
of
the
Authority
to
be
app0inted
by
the
State
GoYernment.
(dl
A
Chief
Town
P1anning
Officer
of
the
Autho­
rity
to
be
appointed
by
the
State
Government.
(e,
A
Chief
Finance
Officer to
be
appointed
by
the
State
Government.
(f)
A
Secretary/Administrator
to
be
appointed
by
the
State
Government.
(g)
Deputy
Commissioner
for
the
District
Head
Quarter
Town or
the
Sutr-Divisional
Officer
of
the
Revenue
Depar1ment
for
other
small
towns,
as
the
case
may
be.
(h)
Senior
Architect
to
be
nominated by
the
Government.
(i)
Chairman
or
Chairman
of
the
lccal
Authority
or
authorities
covered
by
the
Master
Plan,
as
nominated by
the
State
Government.
(j)
One
member representing
Commerce
and
Industry
(Private
Sector)
to
be
nJminated
by
the
State
Government.
(k)
Two
MLA's or
two
prominent
social
workers
during
the
dissolution
of
the
Assembly
if
there
be
any,
nominated
by
the
State
Government.
Member
Member
Membea
Member
Secretary
Member
Member
Membe1•

Disqualifica­
tion
for
ap­
pointment
as
member.
8
15.
A
person
shall
be
disqualified
for
appolhtment
L'T
nomination
as
a
member,
if
he
-
(a)
has
been
convicted
of
any
offence
in,olving
mcral
turpitude;
(b)
is
an
undischarged
insolvent
or
an
applicant
for
beinz
adjudicated
and
insolvent;
,,
(c)
bolds
any
office
of
profit
under
the
Authority
other
than
those
mentioned
in
clauses
(a),
(b),
(c),
(d)
·
and
(e),
of
section
14;
(d)
has,
directly
or
indirectly,
by
himself
or
by
any
member
of
his
family,
any
share
or
interest,
in
any
contract
or
ernplo1·ment
with,
by
or
en behalf
of, the
Authority;
or
·
(e)
is
a
Director,
or
a
Secretary,
Manager
or
other
salaried
Officer
of
any
incorporated
company
which
has
any
share
or
interest
in
any
contract
or
employment,
with,
by
or
on
behalf
of
the
Authority.
Removal
of
16.
(1)
The
State
Government
may
remove
from
the
Authority
members.
any
member
(including
the
Chairman
and
the
Vice-Chairman)
who-
(a)
refuses
to
act
or
becomes
incapable
of
acting
or
absents
himself
from
three
consecutive
meetings
of
the
authority
and
is
unable
to
explain
such
absence
to
the
satisfaction
of
the
Authority;
·
Or,
(b)
has
so
flagrantly
abused
in
any
manner,
his
position
as
a
member_,.Lthe
Authority
as
to
render
his
continuance
de­
trimental
to
the
public
interest:
Provided
that
when
the
State
Government
proposes
to
take
any
action
under
any
of
the
above
provisions,
an
op
port
unity shall
be
given
to
the
member
concerned
to
show
cause
why such
action
should
not
be
taken
against him.
A
member
removed
un,jer
clauses
(a)
and
lb)
of
sub-scection
.
be
eligible
for
re-?parntment
or
re-nomination,
as the
case
'
be.
??··
.
Terms
of
Offi.,l.
;
.
(
1ie
term of
office
and
conditions
of
service
of
the
Chair-1c.e. and
condi-
•..
·
man,
t 'ice
C.
hairrnan
a_nd
the
other
members
of
tht: Authority
shall.
tJ.cs
or
ser-
be
such
as
may
be
prescribed,
and
they
shall
be
entitled
to
received
·h·ic?
of
the.
.
such
salaries
and
allowances
as
may
be
fixed
by
the
State
Government.
c
a1r:nan
altti
other
mefl!"
..
.
Ch
·
··
···
..ri.
·
b
bers,
·
·.
(2)
The
aun:_ia,n
or
Irte
?·;.::.:
?:-.vrman
or
any
rnern
er
may
resign
his
office
by
grvmg
notice
111
wrrting
to
the
State
Government
and?
0fl
the
resignation
being
accepted
by
the
State
Government,
he
;hall
cease
to
ho1d
his
office
in
the
Authcr:ty.
(3)
Any
vacancy
caused
by
.resignation
or
.
removal
or
other­
wise shall
be filled
by
fresh
appointment
or
nommatwn
by
the
State
Government,
as
the
case
may
be.

'
Meeti?
of
the
Autho­
rity.
1.
Added
by
the
Manipur Town
and
Country
Planning (Second
Ameodrnent)
Act, 1976
(Manipuj-
Act
no. 25
of
1976).
2.
Deleted
by
the
i,:.:dpur
Town
and
Country
Planning
(Second
Amc,wment)
Act,
1976
(Manipur
Act
no.
25
of
1976).
3.
Added
hy
the
Manipur
Town
and
Country
P;anning
(Second
Amt.'nd111ent)
Act,
1976
(Manipur
Act
no.
25
of
1976).
18.
(I)
The
functions
and
powers
of
the
Authority shall
be
to
'
p_romote
and
secure
develo£ment
of
the
area
according
to the
Master
Plan
orthe
Development Scheme
and
to
carry
out·
building,
c:ngineeriQ&.._
mining·and-other
ogerati?ns,
to
execute
works
i?
connection_
with
rnJy
of
water
and
electric11y?
disposal
of
sewa?
looking
after
dramage
system
ana
other
services and
generally
to
do
'!ID'?
necessary
or
e?pedient
for
purposes
of
such
development and
for
purposes
1rtc1denta]
thereto.
I
.
[(IA)
The
Authority
shall
have
the
power
to
execute
public
Housing
.projects
and
to
dispose
of
the
houses
so
constructed
on
terms
and
conditions
approved
by
the
State
Government.]
.
f2)
On
the
constitution
of
the
Planning an
evelopment
Autho-
rity
2
[
•****
Jail
State
Khas-lands
within
the
aster
Ian
area shall
be
deemed
to
have"vested
m
the
Authonry?
'
?iac:ct
thatlar.ds
already_Aansferred
to
the
local
body
shall
remain
status
quo
till
the
Government
rescinds
the
transfer.
/
?,:
[
"Provided
further-that
if
in
the
opinion
of
the
State
Govern­
ment,
any
State
Khas
,,fonds
can
be
more
appropriately used
by
the
State
Government
itAnay
exempt
such
Khas
lands
from
the
provision
of
this
sub-sectioy>"."J
_
??h
Authority
shall
meet
at
leas
once
}n
a
month
at
such
time
and
place
and
shall,
subject
to
the
provisions of
this
Section,
observe
such
procedure
in
regard to the
transaction
of
business
at
its
meetings.
as
may
be
prescribed
by
bye-Jaws
framed
under
section
91
of
this
Act.
(2)
The
Chairman,
or
in
his
absence, the
Vice-Chairman
shall
preside
over
any
meeting
of
the
Authority and
in
the
absence
of
beth
the
Chairman
and
the
Vice
Chairman
the
members
present
shall
choose
one
from
amongst
themselves
to
preside
over
such
a
meeting.
(3)
The
quorum
for
a
meeting
of
the
Authority
shall
t
e
five,
and
if
at
any
meeting
there
is
no
quorum
the
Chairman
or
tbe
person
presidrng
0v,:r
the
meeting
shall
adJourn
the
meeting
or
suspend
until
there
is
quorum.
(-t)
,;ti
:'.i'•.-.;tioos
in
the
..:Jee:fog,
cf
the
Authority
shall
be
deci<'.,,?
by
a
znajority of
votes
of
the
members
present
and
voting
and
in
the
case
of
an
equality
of
votes,
the
person
presiding shall
hav
e
a
second
or
casting vote.
20.
(1)
The
Authority
may
associate
with
itself,
in
such
manner
and
fo?
suc_h purposes
a?
may
be
prescribed,
any
person
whose
assi?tance
>r.
advice
rt
may
require m
performing
any
of
its
functions
under
bis
Act.
Tempority
Associafon
of
persoas
with
fheAu-
thority
-,r
particulir
-----------------------------
purpose;

Stall
Jf
the
Authority.
10
(2,
Any
person
associated
with
it
by
the
Authority
under
sub­
seetion
(I)
for
any
purpose
shall
have
right
to
take
part
in
the
discussions
in
the
meeting
of
the
Authority
relevant
to
that
purpose
but
shall
not
have
a
right
to
vote.
(2)
The
officers
and
employees
of
the
Authority
Sha11
be
entitled
to
receive
such
salaries
and
allowances,
if
any,
as
may
be
fixed
by
the
Authority
and
shall
be
zoverned
by
such
terms
and
conditions of
service
as
may
be
determined
by
rules
and
regulations
made
in
this
behalf.
--------

Publication
of the
Mas­
ter
Plan.
Preparation
of
the
Master
Plan.
Contents
of
Master
Plan
and
Zoning
Re-Regula­
tions.
CHAPTER
IV
MASTER
PLAN
22.
A
Master
Plan
(hereinafter
referred
to
as
"Plan"
in
this
Act)
for
the
Development
of
any
area
within
Manipur
which
the
State
Government
may
consider
necessary,
shall
be
drawn
up
by
the
Chief
Town
Planner in
consultation
with
the
local
authoritv
or
authorities
concerned and
submitted
to
the
State
Government
for
approval.
2:.
(I)
On
receiving
the
Plan
from the
Chief
Town
Planner,
the
State
Government
shall
have
it,
as
soon
as
may
be,
published
in
the
Official
G.12ette
and
in
not
less
than
one
registered
local
news­
pape'ravailabie
in
the
lo-::ality
to
be
affected
by
such
Plan
in
the
manner
prescribed
for
wide
publicity inviting opinion
and
objections,
if
any,
to
be
submitted
within
a
period
of
not
more
than
two
months.
(2)
After
considering
all
objections,
suggestions
and
repre­
sentations
that
may
have
been
received
-"iand after
getting
the
advice
of
the
Board,
the
State Government
may
approve
the
Plan
and
adopt
it.
(3)
The
Plan
so
adopted
shall
be
published
by
the
State
Government
by
notification in
the
Official
Gazette.
274.
The
Plan
to
be
prepared
under
section
22,
may
include;-
1
I
(a)
a
general
landuse
plan
for
residential.
comrr
ercial,
in-
V
dustrial,
recreational
and
public
and
semi-public
purposes
;
(b) zoning plan;
(c) transportation
plan including
roads,
railways,
canals
etc.;
(d)
public
utilities
plan;
(e)
a
report
giving
relavent
data
and
information
in
respect
of the
proposals
in the
Plan,
Zoning Regulation
and
any
other
matter
which the
State Government
may
deem
necessary,
25.
After the
adoption
of
the
Plan
by
notification
in
the
offi-
Implementa­
cial
Gazette,
the
State
Government
shEJI
sent
it
to
the
authority
tion
of
the
for
implementation
thereof.
Plan.
I
J
26
(1)
After the
Plan
has been
adopted by
the State
Govern-
?strictions
f\..­
ment
in the
foregoing
manner,
no
person
shall
?
any
land,
sub-
'fll'on
use
of.
divide
any
land
or
set
up
any
n?w
structure
on.
any
J?n?,
covered
l?i:
and
bull
by
the Plan
or
change
the
e
osting
structure
of
any
building
or
use
gs.
of
any
building
er
land
within
the
area
except
on
the
permission
,1
of
the
Authcrity.
_
.
·
(2)
Each
such
application
shall
be
accompanied by
the
layout
plan
drawn
to
scale
showing
the actual
dimension
of the
parcel
of
the
land
and
the
building
to
be build
upon
it,
the
s.te

Prohibition
01
allotment­
or
land
&
reg­
istration
n
certain
cases.
l'ower of
the
S1111c Govt.
10
modify
the
plan.
12
and
the
position
of the
building
to
be
erected
and
in
case
of
altera­
tion
in
the
use
or
structure
of
the
building
or
land,
the
nature
and
extent
of
such
alteration.
(3)
The
Authority
may
also
call
for
such
other
information
as
if
may
deem
necessary
to
examine the
application.
(4)
The
Authority
shall
not
refuse
the
permission
except
0.::1
the
ground
of
contravention
of
pro
osals
contained
in
the
Plan
or
the
Zoning
Regulation,
and
unless
t e
permission
has
been
refused
within
a
period
of
one
month from
the
receipt
of
the
application
or
such other
infor­
mation
as
may
be
called
for
by
the
Authority
under sub-section
(3),
it
shall
be
presumed
that
the
permission
has
been
given.
27.
(1)
Where
any
deed
or
document
required
to
be
registered
under
the
Indian
Registration
Act.I
908
proposes
to
sub-divide
any
land
covered
by
the
Plan,
no
registering
officer
shall
register
any
such document
unless
the
party
presenting
the
deed
or
document
for
registration
produces
a
no-objection
certificate
from
the
Authority
to
the
effect
that
the
Autho­
rity
has
no-objection
to
the
registration
of
such deed
or
document.
vfi)
In
Plan
area,
no
land should
be
allotted without no-ob­
jection
certificate
from
the
Town
Planning
Department, Manipur.
28. The
State
Government
shall
review
the
Plan
once
for
every
ten
years,
and
may
modify
it
at
any
time,
in
the
prescribed
manner.

CHAPTER
V
DEVELOPMENT
SCHEME
Preparation
of
the
Deve­
lo;::mcnt
Scheme.
Publication
of
the
Deve
Ionment
Scheme.
(.
:s???tir?i-?d
by
.tiii)1anipi1r
'town
&..<'.2<?:?#ti_y
Pl?nni?
(second
Aniendmeot)
Act,
1.QJ6
(Manipur
A'cf'No;
25
of
l976j.
··
?
·:-
....
__
·
-
-?-:--
-?
·"
-'- ,·:·
__
·
'..:.;_··:·?·frud
29.
(I)
On
or
after
the
commencement
of
this
Act.
the
Autho­
rity
may,
by notification
in
the
official
Gazette,
declare
any
area
to
be
a
Scheme
area
and
shall
thereafter
prepare
a
Scheme.
Where
no
Authority
bas
been
constituted,
the
State
Government
may, by noti­
fication
in
the
official
Gazette, declare
any
area
to
be
a
Scheme
area
and
the
Chief
Town
Planner
shall
thereafter
prepare
a
Scheme.
(2)
Notwithstanding
anything
contained
in
sub-section
(I)
the
State
Government
may.
after
making
such
enquiry as
it
may
deem
necessary
by
nctification
in
the
Official
Gazette.
direct
any
local
authority
to
prepare,
and
submit
a
Scheme
.under
this
section
for
an
area
specified
in
such
notification
for
sanction
before
an
appointed
date.
(3)
'While
preparing
the
scheme,
the
Authority
or,
the
Chief
Town
Planner
or
the
local
authority, as
the
case
may
be,
shall
issue·
a notice
inviting
the
names of
all
the
claimants
of
anv
interest
on
anv
land
or
buildim,
within
the
area
under
the
scheme
to·
be
submitted
witl::in
a
period
of
not
more than
one
month.
(4)
Save
as
provided
in
this
Act,
the
Authority,
the
Chief
Town
Planner
or
the
local
authority
shall
not
undertake
or
carry
out
any
development
of
land
in
any
area
which
is
not
within
the
area
under
the
scheme.
(5)
After
the
commencement
of
this
Act,
no
developmeht of
land
.shall
be
undertaken
or
carried
out
in
the
area under
the
scheme
by
.any
person
or
body
'of-
persons
except
in
the
mauner..
prescribed
under
section
I
(26
).
.
;;,
?
."
....
,
.
.
.
·
30.
(l)
The
Authority,
the
Chief
Town
Planner
or.
the: local
authority, a;
the
case
may
be
shall
have
the
Scheme
and
the
report
if
_any,
published
in
not
less
than
'one
registered
'Iocal
newspaper
available
in
the
locality to
be
affected
by
the
Scheme
and
ha,;e
a'
copy
of
them
served
on
all
persons
who
preferred
claims
under
sub-section
(3)
of
section
29,
inviting
objections
to
be
filed
within
a
period
of
not
more
than
·
two
.months.
(2)
After
the
expiry
of
the
aforesaid
period,
the'
Authority,
the
Chief
Town
Planner
or
the·
local
authority,
as the'
case
may
be,
shall
examine
the
Scheme
in
the'
light
of
such
objection and
·shalhtdopt
the
Scheme
or
refuse
to
adopt
-it
or
adopt
it,
with
such
modification
as
may
be
necessary
after
giving
sufficient
opportunity
for:.
hearing,
to
all
such
interested
person.
·
,
..
,
.
?
"
(3) After,
the
Authority,
the
Chief.
Town:
Plarmernor,
•
theIocal
authority;
?s.
the,
case
may
be,
'bas
-adopted
the'
Scheme,..
it
.shall
be
forwarded
to
the
State.
Qov:?i;:nrtept
for,)ts,
apprpval.,
.and
..
'
thereafter
the
Scheme
sha,H
.c,qme
into
f9,i;c?Jrom
the.
_d,?t?
,Oll.,)rhicb
__
it
i_s'.a'pproved
by
the
..
State
Government
..
·
-
··
;
·:o-·,;
..
,.,
;, ;,
·,·,
-,,

I
mplcmcnta­
tion
of the
Development
Scheme.
Scope
of the
Developmeat
Scheme.
1-4
31.
(1)
The
Scheme approved
by
the
State
Goverrtment
under
sub-section
(3)
of
section
30
shall
be
implemented
by
thi
Authority
as
soon
as
possible.
/c2)
No
person
shall
within
any
area
where
a
Scheme
has
come
into
force
erect
.:>r
rc,ceed
with
anY
uildin1:
or
wo
·
or
remove
or
alter
or
ma
·e
a
aiiions
or
make
an
substantial
re
air to
a
building
or
a
part
thereo
,
a
compoun
wall
or
any
ramage
work,
or
remove
any
earth or
change
the
use
of
any
land
or
buildin
g
except
on permission
of
the
Authority.
32.
(I)
A
Scheme
made
in
accordance
with
the
provisions
of
the
Act
may
be
in
respect
of
any
land
which
is­
(a)
in
the
course
of
development,
(b)
likely
to
be
used
for
building
purposes,
or
(c)
already
built
upon.
Explanation:-
The
expression
"Land
likely
to
be
used
for
building
purposes"
shall
include
any
land
likely
to
be
used
as,
or
for
the
purpose
of
providing.
open
spaces,
roads, streets,
parks,
pleasure
or
recreational
grounds.
parking
spaces,
or
for
the
purpose
of
executing
any
work
upon
of
under
the
land
incidental
to
a
scheme
whether
in
the nature
of
a
building-work
or
not.
(2)
The
Scheme
may
make
provisions
for
any
of
the
following
matters:-
(a)
the
laying-out
or
re-laying-<mt
of
land,
either
vacant
or
already
built
upon;
(b)
the
filling
up
of
or
reclamation
of
low-lying
swamp
·or
un-
healthy
or
unhealthy
areas
or
leveling
up
of
land;
.
·
·
·.
,
(c)
the
laying
out
cf
new
streets
or
roads,
construction,
diversion.
alteration,
improvement
and
stopping
of
streets,
roads
and
communications
;
·
··
(d)
the
construction,
alteration
and
removal
of
buildings;
Explanation:-The
buildings
constructed
by
the
Authority
can
be
let out
and
the
expenses
for
the
maintenance
of
the
buildings
shall
be
borne
by
the
Authority.
(e)
the
allotment
or
resen·ation
of
land
for
roads,
open
spaces,
gardens,
.
recreation
grounds,
schools,
markets
industrial
and
commercial
activities,
green
belts;
and dairies,
transport
facilities
and
public purposes
of
all
kinds;
([)
drainage
inclusive
of
sewerage,
surface
or
sub-soil
drainage
and
sewage disposal;
(g)
lighting;
(h)
water
supply;
(i)
the
preservatron
of
objects
of
historical
importance
or
natural
beauty
and
of
buildings
actually
used
for
religious
puri,oses;
(j)
the
imposition
of
conditivns
arid
restrictions
in
jegard
to
the
open
space
to _be
m?.int_:ained
about
buildings,
the
percentage
ofbuildiog
area
for
a
plot,
the
number,
height,
and. character
-
of-buildings
allowed
in.
specified
areas,
the.
purposd
to
which
buildings
or
specified
areas
may
or
may
not
be
appro?riate;
the

13
(d)
(e)
sub-division
of
plots,
the
discontinuance
of
objectional
uses
of
land
in
any
area
in
reasonable
periods,
parking
space
and
Joa.ding
and
unloading
space
for
any
building and
the
sizes
of
prujec­
tions
and
advertisement
signs;
(k)
such
other
matters
not
inconsistent
with
the
objects
of
this
Act.
(3)
(a)
(b)
The
Scheme
shall
contain
the
following
parucuta-s
:­
the
area,
ownership
and
tenure
of
each
original
plot
;
the
land
allotted
or
reserved
under
clause
(e)
of
sub-section
(2)
with
a
zeneral
indication
of
the
uses
to
which
such
land
isto
be
put
and
the
terms
and
conditions
subject
to
which
such
land
is
!0
be
put
to
such
cases;
(c)
the
extent
to
which
it
is
proposed
to
alter
the
boundaries
of
original
plots;
an
estimate
of
the
net
cost
of
the
schemes;
a
full
descripti<Jn
of
all
details
of
the
scheme
under
such
clause
of
sub-section
(2) as
may
be
applicable;
(f)
the
laying
out
or
relaying
OUl
of
land
either
vacant
or
already
built
upon;
(g,)
the
filling
up
or
reclamatioj,
of
low-laying
swamp
or
unhealthy
areas
or
levelling
up
of
land;
and
(h)
any
other
prescribed
particulars.
(4)
In
tbe
Scberne,
the
size
and
shape
of
every
reconstituted
plot
shall
be
determined,
so-far
as
may
be
to
render
it
suitable
for
building
purposes
and
where
the
plot
is
already
built
upon,
to
ensure
that
the
buiidiog,
as far
as
possible,
complies
with
the
provi?ions
of
the
scheme
as
regards
open
spaces.
·
(5)
In
order
to
render
original
plots
more
suitable
for
buildini
purposes the
Scheme·
may
further
contain
proposals:
(a)
to
form
a
reconstituted
plct
by
the
alteration
of
the
boundaries
of
an
original
plot;
(b)
to
provide
with
the
consent
of
the
owners,
for
holding
in
common
ownership
as
reconstituted
plot with
or
without
alteration
of
boundaries, in
place of
two
or
more
original
plots
each
of
which
is
held
in
one
ownership
in
severally
or
in
joint
ownership,
·
33.
(I)
It,
after
the
Scheme
has
come
into
force,
the
Authority
considers
that
the
scheme
is
defective
on
account
of
an
error
or
irregularity
or
for
any
other
reason,
it
shall
refer
to
the
State
Govern­
ment
to
modify
or
withdraw
the
Scheme
and
give
reasons
therefore.
(2)
The
I
[State
·
Government
J
may
withhold
the
modification,
'or
withdrawal
referred
to
him
or
in
approving it
•.
.
2[...:..
-":
=:
.
;,
·....
-
-:
;._
1
Amendment
&
alterations
of
the
Deve­
Iopment
Scheme,
1?
Substituted
by
-the
Manipur
To?n
&
Country
Planning
(Second
Amendment)
Act,
1976
(Manipur
Act
No.
25
of
1976),
2;
.
Del?ted·.
by·
the
Manipur>T?wi
&
Cotinfry
_
PJanning/i
(Second
Amendment)
Act, 1976
(M?D,lpur
Act
No.
25
of
J976}.: ··

Pover
of
Aurhority
to
impose
-res­
lriciians)•
16
:.if
Provided
tbat
in
case
the
State
Government
approves
the
modification,
it shall
cause
the
modification
to
be
published
in
the
Official
Gazette
by
th,e
Chief Town
Planner,
in the
prescribed
manner
;
Provided
further
that in
case
the
State
Government
approves
of
the withdrawal,
it
shall
cause
the
fact
to
be
notified in
the
Official
Gazette
by
the
Chief
Town
Planner.]
(3)
Within
one
month of the
date
of
publication
of
the
modi­
fication,
any
person
affected
thereby may
communicate
in writing
his
objection
to
the
Chief
T
own
Planner.
(4)
On
receiving
the
objection
under
sub-section
(3),
the
Chief
Town
Planner
may,
afrer
making
such
enquiry
as
he
may
think fit,
approve
the
proposed
modification
with
or
without
any
further
modi­
fication
tbereof.
(5)
The
Chief
Town
Planner
shall
thereafter
submit
the
modified
scheme
to
the
State
Government
for
approval
and
the
modified
Scheme
shall
be
published
after
such
approval
in
not
less
than
one
registered
local
newspaper
available
in the
locality
to
be
affected
by
the
modified
scheme.
(6)
Such
modification
approved
and
published
under
sub-section
(5)
shall
be
deemed
to
take effect
from
the
date
when
the
original
Scheme
was
enforced.
Power
of
34.
(I)
Notwithstanding
anything
contained
in
Section
33
a
Scheme
revoke
the
may
at
any .
time
be
modified
or
revoked
by
,
a
subsequent
Scheme
Development
m?_de,_publisfy.ed
and
app_
roved.
in
accordance
.with
this
Act.
Scheme.
(2)
The
State'
Government,
may,
at
its
own
initiative
o:
on
the
application
of
.
the
Authority,
at
any
time,
by
notification
ip
the
Offiical Gazette,
revoke
a
Scheme,
if
it,
is satisfied that
under
the
specia,l.
circumst?nces
.
of
_
the
case
.
the
scheme
,should
be
so_
revoked
:
Provided
that
where
revocation
or
modification
under
section
4(28
],
-VL
this,
section is
ordered
.by
the
State
Government
after a
Scheme
j:la?-,?·ee11:
_p?rtially
or
wholly
.implernented,
compensation
shall
be
_pajd
for
}h:e·
necessary
alteration
in
accordance
with
law
for
tl;le,
time,
li.eini
in
force'.
.
.
35.
For
the
purposes
of the
Master
Plan,
the
Zoning
Regulation
of
the
Scheme,
the
Authority
may
irnoose
r_easouable
restrict:ons
n
the.
use.
oJ
the
laud
and
..
building
including
t
reguhtin
of
the
op
_r
_
•
•
_
?
_;
_
·:
,
.
,
aroun
,e
,
Ul
mg
Of
.huildiOfS,
the
percentage.
of
,th.e._plqt ,.area
to
be
covered
by
buildings,
tli.e
number
of
bu11dint?
ori
'
each
plot,
height
.
and
s?a.racter.
of
building
or
buildings
a!loweti
in
specified
_
areas,
the
purpose
for
which
building
or
·
buildings
of the
specified
areas
mayor
·may
not
beused.itbe
sub-division
of
plots,
parkingspace
and 1-0a
ding
and-unloading space
for
<-'DY building
and
the
'Size
of
projections
and
such
..
other
matters
not
inconsistent
·
with
the
provisions
·
of
th's
Act.
·
·
--"-------··
..
,
.
""'.·.?
.-
-:·-
.
·.
?
3.
Added
'by>
tn('
'Manipur
l
OV..'Il'
&
Ccuntry Planoint-tSeconcf
Am?d.ll'l,en:t-)Act,
1976
(Ma_nipur
Act
Nm
.25 of
1916).
·
-
/,"
•
..
4,
Sui-5titti'ted
by
the? ManipurTo,,;,ii
_
&
Corintry
·Planhfog
·(Se?oncf
·
Ar:,::ndroent
1:,i\c"ri
1-9-76
(-?laniprir
'Act
Nf
25 of
19"-76
)'
·
··•

CHAPTER
VI
ROADS
AND
SUB-DIVISIONS
Width
of
Public
rcacs,
Power
to
prescribe
road
Jines.
Sitting
back
buildings
to
the
prescri b­
ed
road
line.
Acquisition
of
land
with­
in
the
line
of
road.
Acquisition
of
the
remai­
ning
part
of
building
and
land.
36.
(1)
The
Authority
shall,
from
time
to
time,
with
the
sanction
of
·the
State
Government,
specify
the
minimum
width
for
different
classes
'f
public
roads
according
to the
nature
of the
traffic
likely
to
..,e
earned
there,
the
localities
i11
which
they
are
situated,
the
heizhts
up
to
which
buildings
abutting
thereon
may
be
erected
and
other
similar
considerations.
('2)
The
width
of
a
?
public
road shall
not
be
less
than
that
prescribed
in
sub-section (!)
or
that
shown
on
the
plan
for
the
class
ro
which
it
belon? areas
for
which
a
plan
has
been
prepared.
37.
(L)
The
Authority
may,
by
bye-laws
made
in
this
behalf,
prescribe
a road line
on
one
side
or
both
sides
of
any
public
road:
Provided
that
prior
notice
of
the
proposal
for
prescribing
-such
a
road line
shall
be issued
dv
the
Authority
in
such
manner
as
may
be
prescribed.
·
·
:2)
No
person
shall
construct
or
re-construct
any
building
or
any
portion
of
a
building
lying
on
the
land within
road-line.
38,
(1)
If
any
building
or
any
part
of
a
building
abutting on
a
public
road is
within
the
road-line,
the
A
uthcrity
may
require
such
building
to
be
set
hack
to the
prescibed
line,
whenever
it
is
proposed-
(a)
to
rebuild
such
building
or
to
take down
such
building; or
(b)
to
remove,
reconstruct
or
make
any
addition
to
or
structural
alteration
in
any
portion
of,
such
building
as
is
within
the
regular
line
of
the
road.
(2)
When
any
building
or
any
part
thereof
within the
road-line
falls
down
or
is
burnt
down
or
is
taken
down
under
the
provisions
of
this
Act
or
otherwise,
the
road-line
formerly
occupied by
the
said
building
and,
if
necessary,
clear
the
same.
(3)
The
land
taken
possesion
of
under
sub-sectio?
shall
henceforward
be
deemed
to
be
a
part
rf
the
public
ro?
39. If
any
land
lies
within
the
prescribed
line
or
a
public
road
and
is
not
occupied by
a
building,
is within
the
line
of such
road
the
Authority
may,
after
giving
the
owner
of
the
land
a
notice of
"the
intention
to
do
so,
take
possession
of
the
said
land
which
is
within the
prescribed
line
of the
road.
40.
If
a
building
or
land is
partly
within
the
road-line,
and
if
the
Authority
is
satisfied
that
the
building
or
land
remaining
after
·the
exclusion
of
the
portion
within
the
said
line will
not
be
suitable
-or
fit
for
human
habitation
er
for
construction
of
an
indipendent
building,
the
Authority
shall
acquire
the
remaining
portion
of
the
land,
if
so
desired
by
the
owner,
and
such
an
acquisition
shall
be
done in
accordance
with the
provisions
under
Chapter
VII
of
.this
Act.

18
*
*
2[
46.
41.
(1) Every
person
who
intends
to
sub-divide
any
plot
of
land
within
the
Plan
area
shall
give
notice
in
writing
to
the
Authority
of
his
intention
to
do
so,
and
any
such
notice
shall
be
accompanied
by
the
layout
plans
and
statements in
triplicate.
(2)
All
layout
plan
for
sub-divisions
of
land
shall,
subject
to
the
provisions
of
section
40,
be
in
accordance
"ith
the
standards
pre­
scribed
by
the
State
Government.
42. A
layout
plan
accompanying
a
notice
under
section
41
shall be
drawn
to a
suitable
scale
and
shall
contain
the
following
particulars,
namely:
(a)
the
location
of
the
land;
(b)
the
bonndaries
of
the
proposed
land
shown
on
the
layout
plan
and
sufficient
description
to
difine
it:
(
c)
name
and
address
of
the
owner
of
the
land;
(d)
location, name
and
widths
of
the
adjacent
roads
and
lanes;
(e)
the
major
physical characteristics
of
the
land
proposed to
be
sub-divided,
including
topography,
the
approximate location
and
width
of
and
water
course
and
location
of
anv
area
subject
to
innundarion
of
flood;
·
(f)
the
complete
layout
of
the
proposed
sub-division
shewing
the
location
and
widths
all
of
the
proposed
roads
dimensions
and
uses
of
all
the
plots;
(g)
the
locations
of
all
drains,
sewers
and
ether
utilities;
(h)
building
lines
permissible;
(i)
scale
and
north
line:
and
U)
key
plan.
43.
(1)
The
Authority
may
either
approve
or
reject
the
layout
plans
or
may
approve
them
with
such
modifications
as
it
may
deem
fit
and
thereupon
shall
communicate
its
decision
to
the
person
giving
the
notice
within
three
month,
from
the
dare
of
notice.
(2)
No
perscn
shall
be
allowed
to
construct
a
building
on
any
plot
of
land,
the
sub-division
of
"hich
has
nor
been
previously
approved
by
the
Authority.
_,
?
If
the
Authority
determine
at
any
stage
that
the
layout
or
the
cons­
trooibn
is
not
proceeding
according
to
the
layc ut
plan
apr
roved
under
section
1
[
43
J
or
is
in
violation of
any
provision
of
this
Act,
it
shall
serve
a
notice
on
the
applicant
requiring
him
to
stay
further
executition
until
correction
has
been
effected
in
accordance
with
the
approved
layout
plan.
45.
Whoever
contravenes,
or
resists
the
enforcement
of
any provi­
sion
of
this
Act
or
any
rules
or
bye-law made
thereunder
shall,
if
no
other
penalty
is
provided
for
the
offence
under
any
law
inforce
for
the
time
being,
be
punishable
with
fine
which
may
extend
to
two
hundred
and
fifty
rupees
for
every
subsequent offence
after
the
first
conviction.
Sub-Division
of
private
land.
Layout
plans
ucco
mpanvi­
ns.
notice.
Sanction
with
or
v.ich­
out
rnodifica­
uons
or
:ejections.
I.nvout
not
according
to
pl.in.
Penalty
for
violation.
Co
eniz
ance
0
f
oflences.
1.
Substituted
by
the
Manipur
Town
and
Country
Planing
(Second
Amendment)
Act,
(Manipur
Act
No.25
of
1976).
2.
Deleted
by
the
Manipur
Town
and
Country
Planning
(Second
Amendment)
Act,
(Manipur
Act,
No.
25
of
197f.).

CHAPTER
"\1T
/
TRANSFER
AND
ACQUISITION
OF
LAND
47.
The
State
Government
may,
for
the
purposes
of
enabling
the
Transfer
of
Authority
to
execute
the
Scheme,
tra
nsf
Pr
ta
the
Authority
anv
Government
G
I
d
·
hi
d
·
· ·
-h
d
b
I
·
.
land
to
th
e
ovemment
an
wit
I!'...
or
a
joimng
t
e
area
covere
y
t
ie
scnerrre:
\Authority.
Explanation-
In
this
section,
"Government
land
•·
means
any
land
1.----­
?el?ing
to
the
State
Government.
?
rVhenever
the
acquisition
of
any
land,
whether
within
or
without
Power
of
the
an
:frea
is
required
to
enable
an
Authority
tc
execute
a
Scheme,
state
Gover-
nment
to
ao-
the
State
Government
may
at
the
request
of
the
Authority
and
in
quire
land.
:0nsultation
with
the
Board,
acquire
the
land
and
transfer it to
the
Authority,
if
so
desired
by
the
Authority.
Pavrnents to
O\\'IICr
by
ad­
justment.
Disposal
of
land.
b
Negotiation
before
acq
ui
•
sition.
49.
Subject
ro
the
provi,ions
of
section 4.8,
the
provisions
of
the
Procedure
and
Acquisition
Act,
1894 relating
to
acquisition
c:'
land
and
payment
for
acquisii
of
compensation
shall
be
applicable
to
acquisition
of
land
under
00
of
land,
this
A?c?t?,..-::-:-?------------------------?(?1::_0·f
IS'J4
?--··subject to
the
·ovisions
of
this
Act
and
the
ru.es
made
thereunder,
and
wit
e
prior
.c.oncurrence
o
•.
t
..
e.
tare
Covernment,
an
Authority
may
transfer
any
land
transferred
10
tt,
by
,vay
.:,f
8a]e, mortga::,e,
!e?se
or
ot?n=v?is:e?:
_
__;__.::_?---????----'---??­
?
that
in
case
of
a
land
transferred
to
the
A
uthor
itv
under
Section
-48,
the
person
from
whose
ownership
tee
land
was
acquired
by
the
State
Government
under
that
section
shall
have
priority
to
be
the
transferee
under
this
section.
S1.
(I)
The
Authority
shall,
in
the
first
instance,
make
reasonable
efforts
to
purchase
by
negotiation
any
land
required
by
it
for
the
execution
of
a
Scheme.
(2'
No
request
of
the Authority
to
acquire any
land
shall
be
entertained
by
the
State
Government
under
sectic
n
4S
if
the
State
Government
is
not
satisfied
that
the Authcrity
made
reaso?ie
effons
to
rchase
the
land
('y
negotiati-:in
under
,ub-;ec:i,:;?)-
1.
I
Payments
due
to
be
made to
any
person
by
the
Authority
.
this
Act
in
respect
of
a
plot
shall,
so
far
as
possible,
be
made'
by
an
adjustment
in
respect
of
the
plot
concerned
or
of
any
other
plot
in which
he
has
an
interest
and
failing
such
adjustment,
shall
be
paid
in cash
or
in
such
other
way
as
may
be
agreed
upon
by
the
parties.

CHAPTER
vin
COMPENSATION
A:KD
BETIERMENT
Explanation-For
the
purpose,
of
this
section,
a
land
or
building
shall
not
be
deemed
to
have
been
injuriously
affected
in
value,
if
it
is
still
fit
for
human
habitation
or
any
other
uses.
54.
(I)
A
person
shall
not
be
entitled
to
compensation
under
section
53
on
account
of
any
buiiding
erected on,
or.
contract
made
or
other
thing
done,
with
respect
to any
land
within
the
area
included
in a
Sc?e
after
th

Excerpt shown. Open the full act in Lexace.

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