Section 16 in Uttar Pradesh Rural Housing Board Act, 1983
16. Matters to be provided in the Housing scheme.
- Notwithstanding anything contained in any other law for the time being in force, a housing scheme may provide for all or any of the following matters, namely -(a)acquisition by purchase, exchange or otherwise of any property necessary for or affected by the execution of the scheme;(b)laying out or relaying out of any land comprised in the schemes;(c)distribution or redistribution of sites belonging to owners of property comprised in the scheme;(d)clearance or demolition of dwellings or portions of dwellings unfit for human habitation;(e)demolition of buildings or portions of buildings causing obstruction in the proposed layout;(f)construction and re-construction of buildings;(g)sale (including sale on hire purchase basis), letting or exchange of any property comprised in the scheme;(h)construction or alteration of roads, streets, lanes, bridges, culverts and cause-ways;(i)drainage, water supply or lighting of the area included in the scheme;(j)shops, schools, parks, playing grounds and open spaces for the benefit of any area comprised in the scheme or any adjoining area, and the enlargement of existing parks, playing grounds, open spaces and approaches;(k)sanitary arrangements required for the area comprised in the scheme, including the conservation and prevention of any injury or contamination of rivers or other sources and means of water supply;(l)accommodation for members of scheduled castes, scheduled tribes, socially and educationally backward classes of people , agricultural labourers, economically weaker sections of the people and any other class of inhabitants;(m)advance of loans for the purposes of the scheme;(n)facilities for communication and transport;(o)collection of such information and statistics as may be necessary for the purposes of this Act;(p)any other matter which may be prescribed.
