Section 53A — Restriction on power of a local authority to make rules, regulations or bye-laws in respect of certain matters.

1 [53A. Restriction on power of a local authority to make rules, regulations or bye-laws in respect of certain matters.-- (1) Notwithstanding anything contained in any law for the time being in force, no rule, regulation or bye-law shall be made or amended by a local authority in respect of matters specified in sub-section (2) unless the Authority, upon consideration of such rule, regulation or bye-law, certifies that it does not contravene any of the provisions of the master plan or the zonal development plan. (2) The matters referred to in sub-section (1) are the following, namely:-- (a) water supply, drainage and sewage disposal; (b) erection and re-erection of buildings, including grant of building permissions, licences and imposition of restrictions on use and sub-division of buildings; (c) sub-division of land into building sites, roads and lanes, recreational sites and sites for community facilities; and (d) development of land, improvement schemes, and housing and rehousing schemes.]

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