Section 233 — Preparation of land use plan.

(1) On the commencement of this Act, the Chief Executive Officer shall with the approval of the Board, cause to be prepared a spatial plan for land use to be followed in the cantonment which shall include-- (a) earmarking of zones for residential, institutional, commercial and other activities; and (b) improvement schemes for areas considered sub-standard on account of narrowness of streets, poor lighting, poor ventilation or irregular line of buildings in a street. (2) The Board shall give publicity to the land use plan prepared under sub-section (1) , by publishing a gist of the plan in a local newspaper.

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