(2)The improvement scheme may include layout plan for the entire bustee or slum or a part of it. relocation of existing huts or structures on the basis of such layout plan, diminution of individual holdings and compulsory acquisition of land or building for the purpose of providing common facilities and amenities in the bustee or slum area, temporary shifting of inhabitants and their resettlement in phased manner with a view to augmenting such civic amenities and services as the Board of Councilors may decide.
