(1)The committee may, and if so required by the [(1)Deputy Commissioner] shall, within six months of the date of such requisition, draw up a building scheme for built areas, and a town planning scheme for unbuilt areas, which may among other things provide for the following matters, namely : -(a)the restriction of the erection or re-erection of buildings or any class of buildings in the whole or any part of the municipality, and of the use to which they may be put;(b)the prescription of a building line on either side or both sides of any street existing or proposed; and(c)the amount of land in such unbuilt area which shall be transferred to the committee for public purposes including use as public streets by owners of land either on payment of compensation or otherwise, provided that the total amount so transferred shall not exceed [thirty-five per cent,] [Substituted for word 'twenty' by Punjab Act No. 3 of 1935.] and the amount transferred without payment shall not exceed [twenty five per cent] [Substituted for the word 'ten' by Punjab Act No. 3 of 1935.], of any one owner's land within [such unbuilt area.] [Substituted for the word 'the municipal area' by Punjab Act No. 3 of 1935.]
