(2)A deferred street scheme shall provide for all or any of the following matters, namely:-(a)the acquisition of the whole or any part of any property lying within the street alignment within the time limit specified in the Scheme which may be extended by the Board:Provided that such time limit including the extensions granted by the Board shall in no case exceed twenty years from the date of sanction of this scheme;(b)the re-laying out of all or any such property including the construction and reconstruction of building by the Board or by any other person and the formation and alignment of the street;(c)the draining, water-supply and lighting of the streets so formed or altered.
