Section 21 in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978

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State of Madhya Pradesh - Section

Section 21 in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978

21.

In addition to the functions of the Board under the Adhiniyam the Board shall perform the following functions, namely :-

(a)acquisition by purchase, exchange or otherwise of any property for the improvement, development or clearance of erection of buildings for carrying out the purposes of the Adhiniyam;

(b)laying or re-laying out of any land comprised in the Scheme of the Board;

(c)distribution or re-distriction of sites, buildings or tenements of the Boards;

(d)closure or demolition of dwelling or portions of dwellings unfit for human habitation;

(e)construction and reconstruction of buildings;

(f)sale, lease or exchange of any property;

(g)construction and alteration of roads, streets, back lanes, bridges, culverts and causeways;

(h)providing drainage, water supply and lighting of the streets in the slum areas;

(i)providing open parks, playing grounds and open spaces for the benefit of any area comprised in any scheme or any adjoining area and the enlargement of existing parks, playing grounds, open spaces and approaches;

(j)providing sanitary arrangement required for the area comprised in any scheme, including the conservation of any prevention of injury or contamination to rivers or other sources and means of water supply;

(k)providing accommodation for any class of inhabitants;

(l)providing facilities for communication and transport;

(m)advancing only for the purpose of the scheme;

(n)collection of such information and statistics as may be necessary for purposes of the Act;

(o)reclamation or reservation of lands for markets, gardens, playing grounds and afforestation;

(p)providing schools, parks, swimming pools, restaurants, shops, markets, fuel depots, laundries, hair dressing saloons and other amenities.

(q)any other remunerative enterprise.

Form I[See Rule 5(1)]Application under Section 7 (3) of the Madhya Pradesh Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Adhiniyam, 1976ToThe Chairman,Slum Clearance Board,Madhya Pradesh, Bhopal.Sir,I intend to erect a building in........ and accordance with the provisions of Section 7 (3) of the M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Adhiniyam, 1976,1 forward herewith in triplicate the following documents :-

(a)site plan of the land;

(b)ground floor plan, with elevations and sections of the proposed building and a specification of the work;

I request that the site plan and building plan may kindly be approved and building permission may accord.

Name and address of the licensed surveyor	..........................
	Signature
	Name and address of the applicant
Licence No.............	Date...................

Questionnaire to be completed by the applicant and the licensed surveyor and to be attached with the applications.

Particulars

Write answers in Yes or No as applicable

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State of Madhya Pradesh - Section

Section 21 in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978

21.