Section 17 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
17. Matters to be provided for in housing or improvement schemes. - Notwithstanding anything contained in any other law for the time being in force, and without prejudice to other provisions of this chapter, a housing or improvement scheme may provide for all or any of the following matters, namely -
(a)the acquisition by purchase, exchange or otherwise of any property necessary for or affected by the execution of the scheme ;(b)the laying or re-laying out of any land comprised in the scheme ;(c)the distribution or re-distribution of sites belonging to owners of the property comprised in the scheme ;(d)the improvement or clearance of dwellings or portions of dwellings unfit for human habitation;(e)the demolition of buildings or portions of buildings causing obstruction in the proposed lay-out;(f)the construction or re-construction of buildings ;(g)the sale (including sale on hire-purchase basis), lease or exchange of any property comprised in the scheme ;(h)the construction or alteration of roads, streets, lanes, bridges, or causeways;(i)the drainage, water-supply or lighting of the streets included in the scheme;(j)the provision of schools, community buildings, parks (including children's parks), swimming polls, playing fields, open spaces, and approaches thereto, for-the benefit of any area comprised in the scheme or any adjoining area ;(k)the making of sanitary arrangements required for the area comprised in the scheme, including the conservation of and the prevention of injury to or contamination of rivers or other sources and means of water-supply;(l)the provision of accommodation for any class of persons;(m)the provision of facilities for communication and transport;(n)the collection of such information and statistics as may be necessary for the purposes of this Act;(o)the reclamation, development or reservation of lands for markets, commercial and industrial sites, gardens, playing fields and tree plantation;(p)the provision of restaurants, shops, markets, fuel depots, laundries and other amenities in the area comprised in the scheme ;(q)the advance of loans for the purposes of the scheme ; and(r)any other matter which may be prescribed :Provided that any such scheme shall, so far as may be, conform with the Master Plan, if any, for the time being in force.
