Section 23(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(2)Such scheme shall provide for the following matters, namely -(a)the acquisition of the whole or any part of any property lying within the defined alignment of the street within the time-limit for the execution of the scheme ;(b)the relaying out of all any of such properties, including the construction and reconstruction of buildings by the Board or by any other person, and the formation and alignment of the street; and(c)the drainage, water-supply and lighting of the streets so formed or altered.
