Section 39 in Tamil Nadu State Housing Board Act, 1961
39. Matters to be provided by housing or improvement schemes.
- Notwithstanding anything contained in any other law for the time being in force, a housing or improvement 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 re-laying out of any land comprised in the scheme;(c)the distribution or re-distribution of sites belonging to owners of the property comprised in the scheme;(d)the closure or demolition of dwellings or portions of dwellings unfit for human habitation;(e)the demolition of obstructive buildings or portions of buildings;(f)the construction and reconstruction of buildings;(g)the sale, lease or exchange of any property comprised in the scheme;(h)the construction and alteration of roads, streets, back lanes, bridges, culverts and causeways;(i)the draining, water supply and lighting of the; streets included in the scheme;(j)the provision of open parks, playing fields and open spaces for the benefit of any area comprised in the scheme or any adjoining area, 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 of and prevention of 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)the reclamation or reservation of lands for markets, gardens, playing afforestation;(q)the provision of schools, parks, swimming pools, restaurants, shops, markets, fuel depots, laundries, hair dressing saloons and other amenities in the scheme; and(r)any other matter for which, in the opinion of the Government, it is expedient to make provision with a view to provide house accommodation and to the improvement of any area comprised in the scheme, or of any adjoining area or the general efficiency of the scheme.Explanation. - For the purposes of this section, the Government may, by notification, specify such area surrounding or adjoining the area included in a housing or improvement scheme to be the adjoining area.
