Section 20 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
20. Malin Basti Sudhar Aur Nipatan Yojna. - (1) Whenever it appears to the Board -
(a)that in any area, any buildings used or intended or likely to be used as dwelling-houses are unfit for human habitation, or(b)that danger to the safely, health or morals of the inhabitants in any area or in the neighbourhood of such area is likely to be caused by -(i)the narrowness, closeness, or faulty arrangement or design or condition of streets or buildings or groups of buildings in such area, or(ii)over-crowding in such area, or(iii)Want of light, air ventilation, or of proper conveniences in such area, or(iv)any other sanitary defect in such area,the Board may frame a Matin Basti Sudhar Aur Nipatan Yojna (slum improvement and clearance scheme) in respect of such area.(2)Such scheme may provide for -(a)the reservation of sites for and the construction and provision of roads, streets, lanes and open spaces and other amenities, and the enlargement of the existing roads, streets, lanes, open spaces and other amenities in the area;(b)there-laying out of the sites of the area;(c)the acquisition by the Board of any sites or building comprised in the area;(d)the carrying out of and maintenance of works of improvement on lands and building in the area ;(e)the regulation of erection, re-erection or alteration of, or addition to, buildings in the area ;(f)the alteration or demolition of the existing buildings and their appurtenances on the sites of the area ;(g)the construction of houses and other buildings on the sites of the area;(h)the advance of moneys to the owners on such terms and conditions as may be provided under the scheme with a view to assist them in re-constructing or altering existing buildings or erecting new buildings in accordance with the scheme.
