Section 109 in Maharashtra Housing and Area Development Act, 1976
109. Improvement works.
- For the purpose of this Chapter, the improvement works may consist of all or any of the following, namely :-(a)laying of water-mains, sewers and storm-water drains;(b)provision of urinals, latrines, community baths, and water-taps;(c)widening, re-aligning or paving of existing roads, lanes and pathways and constructing new roads, lanes and pathways;(d)providing street lighting;(e)cutting, filling, levelling and landscaping the area;(f)partial development of the area with a view to providing land for unremunerative purposes, such as parks, playgrounds, welfare and community centres, schools, dispensaries, hospitals, police stations, fire stations and other amenities provided or conducted on a non-profit basis;(g)demolition of obstructive or dilapidated buildings or portions of buildings;(h)any other matter for which in the opinion of the Board, it is expedient to make provision for preventing the area from being or becoming a source of danger to safety or health or a nuisance.
