(2)A scheme under this Act may provide for all or any of the following matters, namely: -(a)The acquisition under the Nagaland Land (Requisition and Acquisition) Act, 1965, as modified by this Act, or any land or any interest in the land necessary for or affected by the execution of the scheme, or adjoining any street thoroughfare, open space to be improved or formed under this scheme;(b)The acquisition by purchase, lease, exchange or otherwise, of such land or interest in land;(c)The retention, letting on hire, lease, sale exchange or disposal otherwise, of any land vested in or acquired by the Municipality;(d)The advance to the owners of land comprised within the scheme upon such terms and conditions as to the interest and Sinking Fund and otherwise, as may be specified in the scheme of the whole or part of the capital required for the erection of buildings in accordance with the scheme; and(e)The suspensions, so far as may be necessary for the proper carrying out of the scheme, of any rules, bye-laws, regulations, notifications or orders made or issued under any Act of the State Legislature or any of the Acts that the State Legislature is competent to amend.
