- 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)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 it or otherwise to co-operative societies or other persons, 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 unit 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-operatives 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 purpose 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 or the general efficiency of the scheme.Explanation. - For the purposes of this section the State Government may, on the recommendation of the Board, by notification, specify area surrounding or adjoining the area included in a housing scheme to be the adjoining area.
