Section 10 in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
10. Improvement schemes.
(1)Subject to the provisions of this Act, the prescribed authority may prepare such improvement schemes for the purpose of effecting such works of improvement as it may consider necessary in respect of any slum area and publish a copy of such schemes in such manner as may be prescribed.(2)The improvement schemes prepared under sub-section (1) shall indicate the manner in which environmental improvements shall be carried out in the slum area, and may provide for all or any of the following matters, namely:-(a)water supply, whether from any existing main belonging to a local authority or otherwise;(b)drainage and sewerage, whether to be connected with any existing channel or sewer main in the locality or otherwise;(c)construction of latrines connected either with the sewer mains or any septic tanks;(d)sewage and garbage disposal;(e)raising, lowering or levelling any land in the slum area;(f)lighting and paving of footways, passages and pathways;(g)improvement of huts or other structures; and(h)such other matters as may be considered necessary for carrying out the objects of this Act.
