(1)Whenever the Trust is of opinion that, for the purpose of---(a)providing building sites, or(b)remedying defective ventilations, or(c)creating new or improving existing means of communications and facilities for traffic, or(d)affording better facilities for [conservancy and drainage] [Substituted by Central Provinces and Berar Act VII of 1944, section 5.] it is expedient to lay-out new streets or alter existing streets (including bridges, causeways and culverts), the Trust may pass a resolution to that effect, and shall then proceed to frame a street scheme for such area as it may think fit.(2)A street scheme may, within the limits of the area comprised in the scheme provide for--(a)the acquisition of any land which will, in the opinion of the Trust, be necessary for its execution ;(b)the re-laying out of all or any of the lands so acquired, including the construction and re-construction of buildings by the Trust or by any other person and the layingout, construction and alteration of streets and thoroughfares ;(c)the draining, water-supply, and lighting of streets and thoroughfares so laid out, constructed or altered ;(d)the raising, lowering, or reclamation of any land vested in, or to be acquired by the Trust for the purposes of the scheme ;(e)the formation of open spaces for the better ventilation of the area comprised in the scheme ;(f)the acquisition of any land adjoining any street, thoroughfare , or open space to be formed under the scheme.
