Section 270 in The Bombay Provincial Municipal Corporations Act, 1949
270. Commissioner to make draft improvement scheme. - (1) Subject to provisions of sub-section (4), if it shall appear to the Commissioner-
(A)that within certain limits in any part of the City,-(a)any buildings used, or intended or likely to be used, for human habitation, are unfit for human habitation,(b)the narrowness, closeness and bad arrangement or the bad condition of the streets and buildings, or groups of buildings, within such limits or the want of light, air, ventilation or proper convenience, or any other sanitary defects, or one or more of such causes, are dangerous or injurious to the health of the inhabitants either of the buildings within the area of such limits, or of the neighbouring buildings, and that the evils connected with such buildings and the sanitary defects in such area cannot be effectually remedied otherwise than by an improvement scheme for the rearrangement and reconstruction of the streets and buildings within such area or of some of such streets or buildings, or(c)it is necessary to provide for the construction of buildings for the accommodation of the poorer sections of the community; or(B)that for the purpose of providing new building sites or of remedying the defective ventilation of any part of the City, or of creating new or increasing the existing means of communication and facilities for traffic between various parts of the City, it is expedient to form new or to alter exiting streets or to construct or reconstruct any bridges, causeways, subways or other works appurtenant thereto in any part of the City, the Commissioner may,-(i)with the previous approval of the Corporation, which shall not be given unless the Corporation is satisfied of the sufficiency of its resources, draw up a notification stating that the Commissioner proposes to make an improvement scheme, specifying the area to which the resolution relates and the works proposed to be included in such scheme and naming a place where a map of the said area may be seen at all reasonable hours;(ii)during three consecutive weeks publish simultaneously in the Official Gazette and in the local newspapers a copy of the said notification; and(iii)proceed to make a draft improvement scheme and submit the scheme to the Standing Committee for approval.(2)In making an improvement scheme more than one area may be included in one improvement scheme.(3)With the previous approval of the Corporation the Commissioner may, for the purpose of making an improvement scheme, cause surveys to be made in areas either inside or outside the limits of the area comprised in the scheme to be made.(4)No improvement scheme shall, notwithstanding anything contained in this Chapter be made for any area for which a housing scheme has been sanctioned under the provisions of the Bombay Housing Board Act, 1948.
