Section 3 in The Jammu and Kashmir State Town Planning Act, 1963
3. Matters that may be dealt with in a scheme.
- A scheme may provide for all or any of the following matters :-(a)the laying out or relaying out of land, as either vacant or already built upon, as building sites or for any of the purposes mentioned in this section;(b)the construction, diversion, extension, alteration, improvement or closure of streets, roads and communications;(c)the construction, alteration, removal or demolition of buildings, bridges and other structures;(d)the acquisition by purchase, exchange or otherwise of any land or other immovable property within the area included in the scheme whether required immediately or not;(e)the redistribution of boundaries and the reconstitution of plots belonging to owners of property comprised in the scheme;(f)the disposal by sale, exchange, lease or otherwise of land acquired or owned by the Government or any other authority;(g)transport facilities;(h)water supply;(i)lighting;(j)drainage inclusive of sewage and of surface drainage and sewage disposal;(k)the allotment or reservation of land for streets, roads, squares, houses, buildings for religious and charitable purposes, open spaces, gardens, recreation grounds, schools, markets, shops, factories, hospitals, dispensaries, Government and Municipal buildings, afforestation and public purposes of all kinds;(l)construction of houses;(m)the preservation of objects and buildings of archaeological or historic interest or of natural beauty or actually used for religious purposes or regarded by the public with special religious veneration;(n)the imposition of conditions and restrictions in regard to the character, number, architectural features and height of constructions to be allowed in specified areas, and the purposes to which buildings or specified areas may or may not be appropriated, and the provision and maintenance of sufficient open space about buildings;(o)the suspension, restriction or modification so far as may be necessary for the carrying out of the scheme, of any provision in the Jammu and Kashmir Municipal Act, Svt. 2008 or the Jammu and Kashmir Town Area Act, Svt. 2011 or of any other law for the time being in force or any rule or bye-law made under either of the aforesaid Acts and in force in the area included in the scheme;(p)the advance to the owners of land or buildings, comprised within the scheme, upon such terms and conditions as may be provided by the scheme, of the whole or part of the amount required for the erection of buildings or for the carrying out of the works, alterations or improvements in accordance with the scheme;(q)such other matters not inconsistent with the objects of this Act as may be prescribed :Provided that every scheme shall contain adequate provision for a plot for the purposes of building a residential house for a person who is displaced from his dwelling house by the execution of any scheme sanctioned under this Act.
