Section 29(2) in Nagpur Improvement Trust Act, 1936
(2)A re-building scheme may provide for--(a)the reservation of street, back lanes and open spaces and the enlargement of existing street, back lanes and open spaces to such an extent as may be necessary for the purposes of the scheme ;(b)the re-laying out of the sites of the area upon such streets, back lanes, or open spaces so reserved or enlarged ;(c)the payment of compensation in respect of any such reservation or enlargement, and the construction of the streets, back lanes, and open spaces so reserved or enlarged ;(d)the demolition of the existing building and their appurtenances by the owners, or by the Trust in default of the owners, and the erection of buildings in accordance with the scheme by the said owners or by the Trust in default of the owners upon the sites as defined under the scheme ;(e)the advance to the owners, upon such terms and conditions as to interest and sinking fund and otherwise as may be prescribed under the scheme, of such sums as may be necessary to assist them to erect new buildings in accordance with the scheme ;(f)the acquisition by the Trust of any site or building comprised in the area included in the scheme.
