Section 271(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)The improvement scheme, which may exclude any part of the area included in the notification referred to in section 270 (Bombay LX1X of 1948), or include any neighbouring land, if the Commissioner is of opinion that such exclusion or inclusion is necessary for the proper carrying out of the scheme,-(a)shall, within the limits of the area comprised in the scheme, provide for,-(i)the acquisition of any land which will, in the opinion of the Commissioner, be necessary for or, subject to the provisions of sub-section (2), be affected by the execution of the scheme;(ii)relaying out all or any land including the construction and reconstruction of buildings and the formation and alteration of streets;(iii)the laying of such storm-water drains and sewers as may be required for the efficient draining and sewering of streets so formed or altered;(iv)the lighting of streets so formed or altered;(b)may, within the limits aforesaid, provide for,-(i)the construction or reconstruction of bridges, causeways or subways or any other works appurtenant thereto;(ii)raising any land which the Commissioner may deem expedient to raise for the better drainage of the locality;(iii)forming open spaces for the better ventilation of the area comprised in the scheme or any adjoining area;(iv)whole or any part of the sanitary arrangements required; and(c)may, within and without the limits aforesaid, provide for the construction of buildings for the accommodation of the poorer sections of the community including the whole or part of such sections to be displaced in the execution of the scheme:Provided that no neighbouring land shall be included in an improvement scheme unless previous notice of such inclusion has been given in the manner provided in item (ii) in sub-section (1) of section 270.
