156. Particulars to be provided for in an improvement scheme.
- Every improvement scheme under section 155,-(1)shall within the limits of the area comprised in the scheme, provide for,-(a)the acquisition of any land which will, in the opinion of the municipal council be necessary for or affected by the execution of the scheme,(b)relaying out all or any land including the construction and reconstruction of buildings and the formation and alteration of streets,(c)draining streets so formed or altered;(2)may, within the limits aforesaid provide for,-(a)raising any land which the municipal council may deem expedient to raise for the better drainage of the locality,(b)forming open spaces for the better ventilation of the area comprised in the scheme or any adjoining area,(c)the whole or any part of the sanitary arrangements required,(d)the establishment or construction of markets and other public requirements or conveniences; and(3)may within and without the limits aforesaid, provide for the construction of buildings for the accommodation of the poorer and working classes, including the whole or part of such classes to be displaced in the execution of the scheme.
