Section 35A(2) in Nagpur Improvement Trust Act, 1936
(2)A drainage or drainage including sewage disposal scheme may provide for-(a)the acquisition of any land which will, in the opinion of the Trust, be necessary for its execution ;(b)the draining or sewage of the land under the scheme ;(c)the laying out or re-laying out of all or any of the lands under the scheme including the construction and re-construction of buildings, acqueducts, distributaries, effluent channels, treatment works, and overflow tanks by the Trust or by any other persons, as the case may be ;(d)the establishment and maintenance of a farm or factory for the disposal of the contents of drains or sewers or both ;(e)the re-establishment of villages, the inhabitants of which are likely to be affected by the scheme.
