394. Matters to be provided in area improvement scheme.
- An area improvement scheme may provide for all or any of the following matters, namely:-(a)laying out, or relaying out, land, either vacant or already built upon,(b)filling up, or reclamation, of low lying ,swampy or unhealthy areas or leveling up of land,(c)redistribution of sites belonging to owners of property comprised in the scheme,(d)reconstitution of plots,(e)construction or reconstruction of buildings,(f)restriction on the erection or re-erection of any building or any class of buildings,(g)imposition of conditions and restrictions in regard to the open spaces to be maintained around any building, percentage of built-up area for a plot, number, height and character of buildings allowed in specified areas, subdivision of plots, discontinuance of objectionable uses of land or building in any area for specified periods, parking spaces and loading and unloading spaces for any building and advertisement signs,(h)closure or demolition of buildings or portions of buildings unfit for human habitation,(i)demolition of objectionable buildings or portions thereof,(j)laying out of new streets or roads and construction, diversion, extension, alteration, improvement and closing up of streets or roads and other means of communication,(k)regular lines of streets and prohibition of buildings within the regular lines of streets,(l)construction, alteration and removal of bridges and other structures,(m)provision for traffic engineering schemes, street lighting, street furniture and other conveniences,(n)provision for water-supply, sewerage, surface or sub-soil drainage and sewage disposal,(o)provision for open spaces,(p)preservation and protection of objects of historical importance or of national interest or of natural beauty and of buildings actually used for religious purposes, and(q)any other matter not inconsistent with the provisions of this Act and for which, in the opinion of the municipality, it is expedient to make provisions with a view to improving the area to which the scheme relates.
