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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