26. Matter to be provided for improvement schemes.
- An 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 recovery of betterment contributions [***] [Ommitted by Central Provinces and Berar Act XXXIV of 1949, section 10 (i).] ;(c)the re-laying out of any land comprised in the scheme;(d)the re-distribution of sites belonging to owners of property dealing unfit for human habitation ;(e)the closure or demolition of dwellings or portions of dwellings unfit for human habitation ;(f)the demolition of obstructive buildings or portions of buildings ;(g)the construction and re-construction of buildings ;(h)the sale, letting, or exchange of any property comprised in the scheme ;(i)the construction and alteration of streets and back lanes ;(j)the draining, water-supply and lighting of streets so constructed or altered ;(k)the provision of 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-I) the provision of markets, motor vehicle stands, fire brigade stations, theatres, public urinals and latrines, petrol service stations and other public amenities or the sites therefor ;] [Inserted by C. P. and Berar Act XXXIV of 1949, section 10 (ii).](l)the sanitary arrangements required for the area comprised in the scheme, including the conservation and prevention of injury or contamination to rivers or other sources and means of water-supply ;(m)the provision of accommodation for any class of the inhabitants ;(n)the advance of money for the purposes of the scheme ;(o)the provision of facilities for communication ;(p)the reclamation or reservation of land for market, gardens, afforestation, the provision of fuel and grass supply, and other needs of the population; and(q)any other matter for which, in the opinion of the [State] [Substituted for 'provincial' by A. O., 1950.] Government , it is expedient to make provision with a view to the improvement of any area in question or the general efficiency of the scheme.
