Section 323(1) in Gauhati Municipal Corporation Act, 1971
(1)A development scheme may provide all or any of the following matters, namely-(a)The acquisition under the Land Requisition and Acquisition Act, 1948, by agreement or otherwise of any property necessary for or affected by the execution of the scheme;(b)The relaying out of any land comprised in the scheme;(c)The redistribution of sites belonging to owners of property comprised in the scheme;(d)The closure or demolition of buildings or portions of buildings unfit for human habitation;(e)The demolition of obstructive buildings or portions thereof;(f)The construction and reconstruction of buildings;(g)The construction and alteration of streets;(h)The water supply, street lighting, drainage and other conveniences;(i)The provision of open spaces;(j)The sanitary arrangements required for the area comprised in the scheme;(k)The provision of accommodation for any class of the inhabitants;(l)The provisions of facilities for communication;(m)The sale, letting or exchange of any property comprised in the scheme; and(n)Any other matter for which, in the opinion of the Commissioner it is expedient to make provision with a view to the development of the area to which the same relates.
