Section 34(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)The Planning authority shall prepare within the frame work of the Master Plan a well-defined improvement scheme and such scheme may be one of the following types or combination of any two or more of such types or any special features thereof, namely :(i)a general improvement scheme;(ii)a re-building scheme;(iii)a re-housing scheme;(iv)a street scheme;(v)a deferred street scheme;(vi)a development scheme;(vii)a housing accommodation scheme;(viii)a town expansion scheme;(ix)a drainage and sewerage disposal scheme;- and(x)a water supply scheme.
