Section 38 in The Orissa Town Planning and Improvement Trust Act, 1956
38. Street schemes.
(1)Whenever the planning authority is of opinion that within the frame-work of the allotted plan it is expedient to lay out new streets or alter existing streets (including bridges, causeways and culverts) in any area, for the purpose of -(a)providing building sites, or(b)remedying defective ventilation; or(c)creating new or improving existing means of communication and facilities for traffic; or(d)affording better facilities for conservancy, the Planning authority, may pass a resolution to that effect, and shall then proceed to frame a street scheme for such area.(2)A street scheme may, within the-limits of the area comprised in the scheme, provide for the following matters;(a)the acquisition of any land which will in the opinion of Planning authority, be necessary for its execution;(b)the re-laying out of all or any of lands so acquired, including the construction and reconstruction of buildings by the Planning authority or by persons authorised by the said authority in that behalf and the laying out, construction and alternation of streets and through fares;(c)the drainage, water-supply, and lighting of streets and thoroughfares so laid out, constructed or altered;(d)the raising, lowering or reclamation of any land vested in or to be acquired by the Planning authority for the purpose of the scheme;(e)the provision of open spaces for the better ventilation of the area comprised in the scheme;(f)the acquisition of any land adjoining any street, thoroughfares or open space included in the scheme.
