Section 5A in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
5A. Improvement works.
- For the [purpose of this Act,] [These words were substituted for the words 'purpose of the last preceding section', by Maharashtra 20 of 1976, Section 4.] the improvement works may consist of all or any of the following:-(a)laying of water mains, sewers and storm water drains;(b)provision of urinals, latrines, community baths, and water taps;(c)widening, realigning or paving of existing roads, lanes and pathways and constructing new roads, lanes and pathways;(d)providing street lighting;(e)cutting, filling, levelling and landscaping the area;(f)partial development of the area with a view to providing land for unremunerative purposes such as parks, playgrounds, welfare and community centres, schools, dispensaries, hospitals, police stations, fire stations and other amenities run on a non-profit basis;(g)demolition of obstructive or dilapidated buildings or portions of buildings;(h)any other matter for which, in the opinion of the Competent Authority, it is expedient to make provision for preventing the area from being or becoming a source of danger to safety or health or a nuisance.
