Section 426(1) in The Delhi Municipal Corporation Act, 1957
(1)An improvement scheme may provide for all or any of the following matters, namely:(a)the acquisition by agreement or under the Land Acquisition Act, 1894 (1 of 1894), of any property necessary for or affected by the execution of the scheme;(b)the relaying out of any land comprised in the scheme;(c)the redistribution of sites belonging to owners of property comprised in the scheme;(d)the closure or demolition of buildings or portions of buildings unfit for human habitation;(e)the demolition of obstructive buildings or portions thereof;(f)the construction and reconstruction of buildings;(g)the construction and alteration of streets;(h)the water supply, street lighting, drainage and other conveniences;(i)the provision of open spaces for the benefit of any area comprised in the scheme;(j)the sanitary arrangements required for the area comprised in the scheme;(k)the provision of accommodation for any class of the inhabitants;(l)the provision of facilities for communication;(m)the sale, letting or exchange of any property comprised in the scheme;(n)any other matter for which, in the opinion of the Commissioner it is expedient to make provision with a view to the improvement of the area to which the scheme relates.
