Section 353(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)An improvement scheme may provide for all or any of the following matters as the nature of the scheme may demand:(a)The acquisition by purchase, exchange, or otherwise of any property necessary for or affected by the execution of the scheme.(b)The re-laying out of any land comprised in the scheme.(c)The re-distribution of sites belonging to owners of 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 re-construction of buildings.(g)The sale, letting, or exchange of any property comprised in the scheme.(h)The construction and alteration of streets and back lanes and the provision of side-walks for pedestrians.(i)The drainage, water-supply, and lighting of streets so constructed or altered.(j)The provision of open spaces for the benefit of any area comprised in the scheme or any adjoining area, and for the enlargement of existing open space and approaches.(k)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.(l)The provision of accommodation for any class of the inhabitants.(m)The advance of money for the purposes of the scheme.(n)The provision of facilities for communication.(o)The reclamation or reservation of land for market, gardens, afforestation, the provision of fuel and grass-supply and other needs of the population.(p)The provision for preventing over-crowding in the area covered by the scheme.(q)Any other matter for which, in the opinion of the State 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.
