Section 18 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
18. Matters to be provided for in a development scheme.
- Subject to the provisions of this Act, a development scheme may provide for all or any of the following matters, namely: -(a)acquisition by purchase, exchange or otherwise, of any property necessary for or affected by the execution of the scheme;(b)acquisition by purchase, exchange or otherwise, of any land, division of the same into plots and the sale thereof after developing itself or through a Promoter, in accordance with the scheme;(c)laying or re-laying out of any land comprised in the scheme;(d)distribution or re-distribution of sites belonging to owners of property comprised in the scheme;(e)the closure or demolition of dwellings or portions of dwellings unfit for human habitation;(f)demolition of obstructive buildings or portions of buildings;(g)the construction and re-construction of buildings, their maintenance and preservation;(h)sale, letting or exchange of any property comprised in the scheme;(i)construction and alteration of streets and back lanes;(j)drainage, water-supply and lighting of the area included in the scheme;(k)parks, playing fields and open spaces for the benefit of any area comprised in the scheme and the enlargement of existing parks, playing fields, open spaces and approaches;(l)sanitary arrangements required for the area comprised in the scheme including the conservation and prevention of any injury or contamination to rivers or other sources and means of water supply;(m)accommodation for any class of inhabitants, industries, institutions, offices, Local Authorities, Co-operative Societies or Corporate Bodies;(n)advance of money for the purpose of the scheme;(o)facilities for communication and transport;(p)collection of such information and statistics as may be necessary for the purposes of this Act; and(q)any other matter for which in the opinion of the State Government, it is expedient to make provision with a view to provide housing accommodation and or to the improvement or development of any area comprised in the scheme or any adjoining area.Explanation: - For the purposes of this section, the State Government may on the recommendation of the Authority, by notification, specify the area, surrounding or adjoining area of a housing scheme, to be the adjoining area.
