374. Matters to be provided in Town Improvement Scheme.
- A Town Improvement Scheme may be provided for all or any of the following matters, namely: -(a)The laying out or re-laying out land, either vacant or already built upon;(b)The filling up or reclamation or low-lying swampy or unhealthy areas or levelling up of land;(c)The re-distribution of sites belonging to owners of property comprised in the scheme;(d)The re-constitution of plots;(e)The closure or demolition of buildings or portions of building unfit for human habitation;(f)The demolition of obstructive buildings or portions thereof;(g)Laying out of new streets or roads, construction, diversion, extension, alteration, improvement and closing up of streets, roads and communications;(h)The alignment of streets and prohibition of buildings within the regular line of streets;(i)The construction, alteration and removal of bridges and other structures;(j)The provisions for traffic infrastructure and management for traffic;(k)The provisions for water supply, sewerage, surface or subsoil drainage and sewerage disposal, street lighting and other conveniences;(l)Provisions for open spaces;(m)The construction and reconstruction of buildings;(n)The restriction on the erection or re-erection of buildings or any class of buildings;(o)The imposition of conditions and restrictions in regard to the open space to be maintained around the building, the percentage of building area for a plot, the number, height and character of buildings allowed in specified areas, the sub-division of plots, the discontinuance of objectionable uses of land or buildings in any area for specified periods, parking spaces and loading and unloading spaces for any building and advertisement signs;(p)The preservation and protection of objects of historical importance or of national interest or natural beauty and of buildings actually used for religious purpose; and(q)Any other matter not inconsistent with the objects of this Act and for which, in the opinion of the Municipality, it is expedient to make provisions with a view to the improvement of the area to which the scheme relates.
