Section 4 in The Delhi and Ajmer Merwara Land Development Act, 1948
4. Matters for which land development schemes may provide.-
(1)The Board shall prepare a land development scheme for the 1[State] providing for one or more of the following matters, namely:-(i)preservation and improvement of soil;(ii)prevention of soil erosion;(iii)improvement of water supply by the utilization of water in rivers or rivulets, tube-wells, boring or construction of wells, conservation of rain water by constructing dams, or by use of power;(iv)improvement in the methods of cultivation;(v)introduction of dry farming methods;(vi)supply of seed, improved implements of agriculture, manure and fertilizers;(vii)development of horticulture and planting of fruit trees;(viii)reclamation of land lying waste through water-logging, accumulation of sand, growth of jungle, soil erosion or any other cause.(ix)cultivation of land lying uncultivated owing to the negligence or incapacity or absence of the owner;(x)regulation or prohibition of grazing and browsing;(xi)control and maintenance of tree-growth.(xii)regulation or prohibition of firing of vegetation;(xiii)planting or sowing of trees, shrubs and grasses for the purpose of afforesting uncultivable land or providing shelter-beds against wind or sand or for any other purpose;(xiv)protection from locusts and other pests; and(xv)any other matter which may be prescribed.(2)Every scheme prepared under sub-section (1) shall contain the following particulars, namely:-(i)the objects of the scheme;(ii)details of the area to be covered by the scheme;(iii)the work or kind of work to be carried out under the scheme;(iv)the agency or agencies through which the work shall be carried out;(v)the approximate estimated cost of the scheme and the method of financing it;(vi)the duties and obligations, financial or other, of the Government as well as of the owners of the area concerned; and(vii)any other particulars which may be prescribed.
