(2)The slum improvement scheme may provide for all or any of the following matters:-(a)water-supply including sinking of tube-wells, laying of water pipelines, installation of overhead reservoirs,(b)drainage and sewerage including connections with any existing channel or sewer main or laying or diverting of drains,(c)conversion of service privies into septic tank privies or waterborne privies connected with sewer mains,(d)flushing arrangements for privies and urinals,(e)sewage and garbage removal,(f)raising, lowering or leveling of land and improvement of pathways and passages,(g)lighting including laying of cables or overhead lines,(h)land tenure and housing;(i)social security;(j)education;(k)health;(l)livelihoods;(m)such other matters as may be considered necessary for carrying out the purposes of this chapter.
