- Notwithstanding anything contained in any other law for the time being in force, a housing scheme may provide for all or any of the following matters, namely:-(a)the acquisition by purchase, exchange or otherwise of any property necessary for or affected by the execution of the scheme;(b)the laying or relaying out of any land comprised in the scheme;(c)the distribution or redistribution of sites belonging to owners of property comprised in the scheme;(d)the closure or demolition of dwellings unfit for human habitation;(e)the demolition of obstructive buildings or portions of buildings;(f)the construction and reconstruction of buildings, their maintenance and preservation;(g)the sale, letting or exchange of any property comprised in the scheme;(h)the construction and alteration of streets and back lanes;(i)provision for the draining, water-supply and lighting of the area included in the scheme [and carrying out by the Board in such area, drainage, sewerage and water supply works] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.](j)the provision of 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;(k)the provision of 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;(l)the provision of accommodation for any class of inhabitants;(m)the advance of money for the purposes of the scheme;(n)the provision of facilities for communication and transport;(o)the collection of such information and statistics as may be necessary for the purposes of this Act;(p)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 to the improvement or development of any area comprised in the scheme or the general efficiency of the scheme.
