Section 35 in The Orissa Town Planning and Improvement Trust Act, 1956
35. Power to frame general improvement scheme.
- Whenever it appears to any Planning authority that within the frame-work of that portion of the Master Plan which has been allotted it for execution by means of a detailed scheme (hereinafter referred to as the allotted plan) -(a)in any area, any buildings used or intended or likely to be used as dwelling places, are unfit for human habitation; or(b)danger to the health of the inhabitants of buildings in any area, or of building in the neighbourhood of such area, is caused by-(i)the narrowness, closeness, or bad arrangement or condition of streets or buildings or groups of buildings in such area; or(ii)the want of light, air, ventilation or proper conveniences in such area; or(iii)any other sanitary defects in such area;the said authority may pass a resolution to the effect that such area is an insanitary area and that a general improvement scheme ought to be framed in respect of such area and shall then proceed to frame such a scheme:Provided that where no Master Plan has been finally published under Section 32 or any area included within the frame-work of the Master Plan has not been allotted to a Planning authority for execution by means of a detailed scheme and the State Government are satisfied on a resolution passed by the said authority or otherwise that it is necessary to take immediate steps to frame a scheme under this section in respect of such area, the State Government may direct the said authority to frame such scheme and the provision of this Act shall apply to the said scheme as if it were an improvement scheme within the allotted plan.
