Section 31(2) in Nagpur Improvement Trust Act, 1936
(2)A street scheme may, within the limits of the area comprised in the scheme provide for--(a)the acquisition of any land which will, in the opinion of the Trust, be necessary for its execution ;(b)the re-laying out of all or any of the lands so acquired, including the construction and re-construction of buildings by the Trust or by any other person and the layingout, construction and alteration of streets and thoroughfares ;(c)the draining, water-supply, and lighting of streets and thoroughfares so laid out, constructed or altered ;(d)the raising, lowering, or reclamation of any land vested in, or to be acquired by the Trust for the purposes of the scheme ;(e)the formation of open spaces for the better ventilation of the area comprised in the scheme ;(f)the acquisition of any land adjoining any street, thoroughfare , or open space to be formed under the scheme.
