35C. [ Matters to be provided for in improvement schemes] [Sections 35A to 35C inserted by W.B. Act 32 of 1955.]. - (1) An improvement scheme may provide for all or any of the following matters, namely: -
(a)the acquisition by the Board of any land in the area comprised in the scheme, which will in their opinion be required for or affected by the execution of the scheme;(b)the laying out or re-laying out of the land comprised in the scheme;(c)the demolition, alteration or reconstruction of buildings or portions of buildings situated on the land which it is proposed to acquire in the said area;(d)the construction of any building which the Board may consider necessary to erect for carrying out any of the purposes of this Act;(e)the laying out or construction or alteration of streets (including bridges, causeways, culverts), if required, and the levelling, paving, metalling, flagging and channelling of such streets and planting of flower bushes or trees on the sides of such streets;(f)the severing and draining of such streets and the provision therein of water, lighting and other sanitary conveniences ordinarily provided in a municipality;(g)raising; lowering or levelling of any land in the area comprised in the scheme;(h)the provision of accommodation for any classes of inhabitants;(i)the formation and retention of open spaces, gardens, parks, playgrounds, lakes, and the provision therein of athletic tracks and stadiums, recreation buildings and structures and other necessary aids to field and aquatic sports, arboriculture and any other objects which the Board consider desirable to provide;(j)controlling the use of land developed by the Board by zoning or reserving areas for specific purposes;(k)any other matters consistent with this Act, which the Board may think fit.(2)When areas are reserved for specific purposes, under clauses (i) and (j) of sub-section (1), it shall be the duty of the Corporation or the Commissioners of the municipality, within whose jurisdiction such areas are situate, to prohibit and prevent their use in violation of such purposes.
