Section 21(3) in The Orissa Development Authorities Act, 1982
(3)A development scheme may make provision for all or any of the following matters, namely :(a)acquisition of land by purchase, lease or otherwise and to erect thereon such buildings or to carry out such operations as may be necessary for the purpose of carrying on its objects;(b)construction, maintenance, extension, management and conduct of-(i)any undertaking for the generation or supply and distribution, or for both of electricity and gas to the public,(ii)any undertaking for providing adequate water supply;(c)disposal of sewage and manufacture of sewage gas;(d)layout or re-layout of vacant or built-up land covered by the scheme;(e)filling up or reclamation of low-lying, swampy or unhealthy areas or levelling of land;(f)layout of new streets or roads and construction, diversion, extension, alteration, improvement or closure of streets, road, traffic islands and communications;(g)construction, reconstruction, alteration, improvement and maintenance of buildings, public streets, bridges, culverts, cause-ways and other structures;(h)assembling, relaying out and re-distribution of property comprised in the scheme;(i)lighting, watering and cleaning of streets and other public places;(j)allotment or reservation of land for roads, open spaces, gardens, recreational grounds, schools, markets, green-belt and dairies, transport facilities and public purpose of all kinds;(k)undertaking housing schemes for different income groups, commercial areas, industrial estates and similar type of development;(l)construction of roads and highways;(m)construction of Schools and educational institutions;(n)construction and management of industrial estates or shopping centres, methods of financing and other allied matters;(o)acquisition by purchase, exchange or otherwise of any property necessary for or affected by the execution of the scheme;(p)provision for drainage and irrigation works;(q)closure or demolition of dwelling or potions of dwelling unfit for human habitation;(r)demolition of obstructive buildings or obstructive portions of buildings;(s)sale, lease, exchange or auction of any property comprised in the scheme ;(t)provision of sanitary arrangements required for the area comprised in the scheme including drains, disposal of waste and refuse and the conservation of and prevention of injury or contamination to rivers or other sources and means of water-supply ;(u)advance of money for the purposes of the scheme;(v)preservation of objects of historical or national interest or natural beauty and of buildings actually used for religious purposes;(w)planting and care of trees on roadsides and elsewhere;(x)construction and maintenance of rest houses, poor houses, infirmary, children's homes, houses for the deaf and dumb and for disabled and handicapped children and shelters for destitute and disabled persons ;(y)improvement and clearance of slum areas, re-settlement of inhabitants, etc.;(z)construction and maintenance of ware-houses and godowns;(z-a) Organisation, construction, maintenance and management of swimming pools, public washing ghats, bathing places, etc.;(z-b) any other matter not inconsistent with the object of this Act.
