Section 4 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
4.
A Town planning scheme may provide for all or any of the following matters:-(a)the laying out or relaying out of land, either vacant or already built upon as building sites or for any of the purposes mentioned in this section.(b)The construction, diversion, extension, alteration, improvement or closure of streets, roads and communications;(c)The construction alteration removal (or) demolition of buildings bridges and other structures.(d)The acquisition by purchase, exchange or otherwise, of any land (or other immovable property) within the area included in the scheme whether required immediately. Or not.(e)The redistribution of boundaries and the reconstitution of plots belonging to owners of property comprised in the scheme;(f)The disposal by sale, exchange, lease, or otherwise of land acquired or owned by the council;(g)Transport facilities.(h)Water-supply(i)Lighting;(j)Drainage inclusive of sewerage and of surface draining and sewage disposal;(k)The allotment or reservation of land for streets, roads, squares, houses buildings for religious and charitable purposes, open spaces, gardens, recreation grounds, schools, markets, shops, factories, hospitals, dispensaries, Government and municipal buildings and public purposes of all kinds;(l)Construction of houses;(m)The preservation of objects and buildings ofArchaeological or historic interest or of natural beauty or actually used for religious purposes or regarded by the public with special religious veneration;(n)the imposition of conditions and restrictions in regard to the character, number architectural features and height of buildings allowed in specified areas, and the purposes to which buildings or specified areas may or may not be appropriated and the provision and maintenance of sufficient open space about buildings;(o)the suspension, (restriction or modification) so far as may be necessary for the proper carrying out of the scheme, of any provision in Andhra Pradesh (Andhra area) District Municipalities Act, 1920) or (the Andhra Pradesh (Andhra area) District Boards Act, 1920 (Act XIV of 1920) or in any rule, by law or regulation made under the said Acts and in force in the area included in the scheme.(p)The suspension, restriction or modification, so far as may be necessary for the proper carrying out of the scheme, of any provision in (the Andhra Pradesh) (Andhra area) Estates Land Act, 1908) Act of 1908, affecting the conversion of holdings or portions thereof into building land in the area included in the scheme:Explanation, The word 'holding' in this clause shall have the same meaning as in (the Andhra Pradesh (Andhra area) Estates Land Act, 1908.)(q)the advance to the owners of land or buildings comprised with in the scheme, upon such terms and conditions as may be provided by the scheme, of the whole or part of the amount required for the erection of buildings or for the carrying out of the works, alterations or improvements in accordance with the scheme):(r)such other matters not inconsistent with the objects of this Act as may be prescribed.(1)The size and shape of every reconstituted plot shall be so determined as to render it so far as may be suitable for building purposes.(2)In order to render original plots more suitable for building purposes, the scheme may contain proposals.to form a reconstituted plot by the alteration of the boundaries of an original plots.To provide with the consent of the owners that two or more original plots, each of which is held in ownership in severalty or in joint ownership, shall thereafter, with or without alteration of boundaries be held in ownership in common as a reconstituted plot;To allot a plot to any owner dispossessed of land in furtherance of the scheme andto transfer the ownership of a plot from one person to another.
