35. Matters to be provided for in improvement schemes.
(1)An improvement scheme mentioned in section 33 may provide for all or any of the following matters, namely -(i)the acquisition by the Board of any land or other property in the area comprised in the scheme or required for or affected by the execution of the scheme;(ii)the laying out or relaying out of the land comprised in the scheme;(iii)the demolition, alteration or reconstruction of buildings or portions of buildings situated on the land which it is proposed to acquire in the said area;(iv)the construction of any building which the Board may consider necessary to erect for carrying out any of the purposes of this Act;(v)the laying out, construction or alteration of streets (including bridges, causeways and culverts, if required), and the levelling, paving, metalling, flagging and channelling of such streets and the planting of flower bushes or trees on the sides of such streets;(vi)the sewering and draining of such streets and the provision therein of water, lighting and other sanitary conveniences ordinarily provided in municipalities;(vii)the raising, lowering or levelling of any land in the area comprised in the scheme;(viii)the provision of accommodation for any class of the inhabitants;(ix)the provision of facilities for communication;(x)the formation and retention of open spaces, gardens, parks, playgrounds, lakes, etc., and the provision therein of athletic tracks, recreation buildings and other necessary aids to field or aquatic sports, arboriculture and any other object which the Board consider desirable to provide for enhancing the beauty of the area or the entertainment of the public;(xi)controlling the use of land developed by the Board by zoning or reserving areas exclusively for specific purposes;(xii)any other matters consistent with the provisions of this Act which the Board may think fit.(2)In addition to any of the provisions mentioned in sub-section (1), the sewage disposal scheme mentioned in sub-section (1) of section 33 may provide for the construction of outfall works, pumping plants and sewage treatment and disposal works together with the construction of such sewers and outfall channels as may be necessary for bringing the sewage into the pumping plants and discharging the effluents.
