Section 333(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)An improvement scheme may provide for all or any of the following matters, namely:-(a)the acquisition by agreement or under the State Land Acquisition Act Samvat 1990 of any property necessary for or affected by the execution of the scheme.(b)the relaying out of any land comprised in the scheme;(c)the redistribution of sites belonging to owners of property comprised in the scheme.(d)the closure or demolition of building or portions of buildings unfit for human habitation.(e)the demolition of obstructive buildings or portions thereof;(f)the construction and reconstruction of buildings;(g)the construction and alteration of streets;(h)the water supply, street lighting , drainage and other conveniences ;(i)the provision of urban amenities and facilities such as parks, garden, play-grounds ;(j)the sanitary arrangements required for the area comprised in the scheme;(k)the provision of accommodation for any class of the inhabitants ;(l)the provision of facilities for communication ;(m)the sale , letting or exchange of any property comprised in the scheme ;(n)urban forestry, protection of the environment and promotion of ecological aspects ;(o)urban property elevation ;(p)promotion of cultural, educational and aesthetic aspects ;(q)cattle pounds, prevention of cruelty to animals ;(r)public amenities including street light, parking lots, bus stops and public conveniences ; and(s)any other matter for which, in the opinion of the Commissioner it is expedient to make provision with a view to the improvement of the area to which the scheme relates.
