Section 49 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
49. Town Development Schemes.
- A town development scheme may make provision for any of the following matters,-(i)acquisition, development and sale or leasing of land for the purpose of town expansion;(ii)acquisition, relaying out of, rebuilding, or relocating areas which have been badly laid out or which has developed or degenerated into a slum;(iii)acquisition and development of land for public purposes such as housing development, development of shopping centres, cultural centres, administrative centres;(iv)acquisition and development of areas for commercial and industrial purposes;(v)undertaking of such building or construction work as may be necessary to provide housing, shopping, commercial or other facilities;(vi)acquisition of land and its development for the purpose of laying out or remodeling of road and street patterns;(vii)acquisition and development of land for playgrounds, parks, recreation centres and stadia;(viii)reconstruction of plots for the purpose of buildings, roads, drains, sewage lines and other similar amenities;(xi)any other work of a nature such as would bring about environmental improvements which may be taken up by the authority with the prior approval of the State Government.
