Section 28(2) in The Punjab Town Improvement Act, 1922
(2)A scheme under this Act may provide for all or any of the following matters:-(i)the acquisition under the Land Acquisition Act, 1894, as modified by this Act, or the abandonment of such acquisition under sections 56 and 57 of this Act, of any land or any interest in land necessary for or affected by the execution of the scheme, or adjoining any street, thoroughfare open space to be improved or formed under the scheme;(ii)the acquisition by purchase, lease, exchange or otherwise of such land or interest in land;(iii)the retention, letting on hire, lease, sale, exchange or disposal otherwise of any land vested in or acquired by the trust;(iv)the demolition of buildings or portions of buildings that are unfit for the purpose for which they are intended and that obstruct light or air or project beyond the building line;(v)the relaying out of any land comprised in the scheme and redistribution of sites belonging to owners of property comprised in the scheme;(vi)the laying out and alteration of streets;(vii)the provision of open spaces in the interests of the residents of any locality comprised in the scheme or any adjoining locality and the enlargement or alteration of existing open spaces;(viii)the raising, lowering or reclamation of any land vested in or to be acquired by the trust for the purposes of the scheme and the reclamation or reservation of land for the production of fruit, vegetables, fuel, fodder and the like for the residents of the local area;(ix)the draining, water-supply and lighting of streets altered or constructed;(x)the provision of a system of drains and sewers for the improvement of ill-drained and insanitary localities;(xi)the doing of all acts intended to promote the health of residents of the area comprised in the scheme, including the conservation and preservation from injury or pollution of rivers and other sources and means of water supply;(xii)the demolition of existing buildings and the erection and re- erection of buildings by the trust or by the owners or by the trust in default of the owners;(xiii)the advance to the owners of land comprised within the scheme upon such terms and conditions as to interest and sinking fund and otherwise as may be prescribed under the scheme of the whole or part of the capital requisite for the erection of buildings in accordance with the scheme;(xiv)the provision of facilities for communication;(xv)all other matters which the State Government may deem necessary to promote the general efficiency of a scheme or to improve the locality comprised in such scheme.
