Section 323 in Gauhati Municipal Corporation Act, 1971
323. Matters to be provided for in a development scheme.
(1)A development scheme may provide all or any of the following matters, namely-(a)The acquisition under the Land Requisition and Acquisition Act, 1948, by agreement or otherwise of any property necessary for or affected by the execution of the scheme;(b)The relaying out of any land comprised in the scheme;(c)The redistribution of sites belonging to owners of property comprised in the scheme;(d)The closure or demolition of buildings or portions of buildings unfit for human habitation;(e)The demolition of obstructive buildings or portions thereof;(f)The construction and reconstruction of buildings;(g)The construction and alteration of streets;(h)The water supply, street lighting, drainage and other conveniences;(i)The provision of open spaces;(j)The sanitary arrangements required for the area comprised in the scheme;(k)The provision of accommodation for any class of the inhabitants;(l)The provisions of facilities for communication;(m)The sale, letting or exchange of any property comprised in the scheme; and(n)Any other matter for which, in the opinion of the Commissioner it is expedient to make provision with a view to the development of the area to which the same relates.(2)Whenever any land is designated in a development scheme as subject to acquisition or is required by the scheme to be kept as an open space, then, if at the expiration of ten years, the land is not acquired by the Commissioner, the owner of the land may serve on the Commissioner a notice requiring his interest in the land to be so acquired.(3)If the Commissioner fails to have the land acquired within a period of six months from the receipt of the notice, the development scheme shall have effect after the expiration of the said six months as if the land were not designated as subject to acquisition by the Commissioner or were not required to be kept as an open space.
