35A. [ Drainage or drainage including sewage disposal scheme. [Inserted by Central Provinces and Berar Act VII of 1944, section 9.]
(1)Whenever the Trust is of opinion that it is expedient to provide for drainage or drainage including sewage disposal for any area, the Trust may pass resolution to that effect and shall then proceed to frame a drainage or drainage including sewage disposal scheme for such area.(2)A drainage or drainage including sewage disposal scheme may provide for-(a)the acquisition of any land which will, in the opinion of the Trust, be necessary for its execution ;(b)the draining or sewage of the land under the scheme ;(c)the laying out or re-laying out of all or any of the lands under the scheme including the construction and re-construction of buildings, acqueducts, distributaries, effluent channels, treatment works, and overflow tanks by the Trust or by any other persons, as the case may be ;(d)the establishment and maintenance of a farm or factory for the disposal of the contents of drains or sewers or both ;(e)the re-establishment of villages, the inhabitants of which are likely to be affected by the scheme.(3)For the purposes of such scheme and to facilitate more speedy action at any stage, the [State] Government may permit such variations in the requirements of clause (a) of sub-section (2) of section 43 as it may think fit].Procedure to be followed in framing an improvement scheme.
