Section 34 in The Orissa Town Planning and Improvement Trust Act, 1956
34. Improvement scheme.
(1)The Planning authority shall prepare within the frame work of the Master Plan a well-defined improvement scheme and such scheme may be one of the following types or combination of any two or more of such types or any special features thereof, namely :(i)a general improvement scheme;(ii)a re-building scheme;(iii)a re-housing scheme;(iv)a street scheme;(v)a deferred street scheme;(vi)a development scheme;(vii)a housing accommodation scheme;(viii)a town expansion scheme;(ix)a drainage and sewerage disposal scheme;- and(x)a water supply scheme.(2)An improvement scheme may provide for all or any of the following matters, namely :(i)the acquisition by purchase, exchange or otherwise of any property necessary for or affected by execution of the scheme;(ii)the re-laying out of any land comprised in the scheme:(iii)the re-distribution of sites belonging to owners of property comprised in the scheme;(iv)the closure or demolition of dwelling or portions of dwellings unfit for human habitation;(v)the demolition of obstructive buildings or portions of buildings;(vi)the construction and reconstruction of buildings;(vii)the sale, lease, exchange of any property comprised in the scheme;(viii)the laying and alteration of streets and provision of side walks for pedestrians;(ix)the drainage, sewerage, water supply and lighting of streets so laid or altered;(x)the provision of open spaces for the benefit of any area comprised in the scheme or any adjoining area, and for the enlargement of existing open space and approaches;(xi)the provision of sanitary arrangements required for the area comprised in the scheme including drains, the disposal of waste and refuse and the conservation and prevention of injury or contamination to rivers or other sources and means of water-supply;(xii)provision of accommodation for any class of persons;(xiii)advance of money for the purposes of the scheme;(xiv)provision of facilities for communication;(xv)reclamation or reservation of land for market, gardens, afforestation, provision of fuel and grass supply, and other needs of inhabitants; and(xvi)any other matter for which, in the opinion of the State Government, it is expedient to make provision with a view to the improvement of any area comprised in the scheme or of any adjoining area or the general efficiency of the scheme.
