Section 20(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(2)Such scheme may provide for -(a)the reservation of sites for and the construction and provision of roads, streets, lanes and open spaces and other amenities, and the enlargement of the existing roads, streets, lanes, open spaces and other amenities in the area;(b)there-laying out of the sites of the area;(c)the acquisition by the Board of any sites or building comprised in the area;(d)the carrying out of and maintenance of works of improvement on lands and building in the area ;(e)the regulation of erection, re-erection or alteration of, or addition to, buildings in the area ;(f)the alteration or demolition of the existing buildings and their appurtenances on the sites of the area ;(g)the construction of houses and other buildings on the sites of the area;(h)the advance of moneys to the owners on such terms and conditions as may be provided under the scheme with a view to assist them in re-constructing or altering existing buildings or erecting new buildings in accordance with the scheme.
