Section 10(2) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(2)The improvement schemes prepared under sub-section (1) shall indicate the manner in which environmental improvements shall be carried out in the slum area, and may provide for all or any of the following matters, namely:-(a)water supply, whether from any existing main belonging to a local authority or otherwise;(b)drainage and sewerage, whether to be connected with any existing channel or sewer main in the locality or otherwise;(c)construction of latrines connected either with the sewer mains or any septic tanks;(d)sewage and garbage disposal;(e)raising, lowering or levelling any land in the slum area;(f)lighting and paving of footways, passages and pathways;(g)improvement of huts or other structures; and(h)such other matters as may be considered necessary for carrying out the objects of this Act.
