- A town-planning scheme may provide for all or any of the following matters:-(a)[ the laying out or relaying out of land either vacant or already built upon as building sites or for any of the purposes mentioned in this section;] [Clause (a) substituted by Madras Act II of 1930.](b)the construction, diversion, extension, alteration, improvement or closure of streets, roads and communications;(c)the construction, alteration, removal [or] [Substituted for the word 'and' by Madras Act II of 1930.] demolition of buildings, bridges and other structures;(d)the acquisition by purchase, exchange or otherwise, of any land [or other immovable property] [Inserted by Madras Act II of 1930.] within the area included in the scheme whether required immediately '[XXX] [For building purposes' were omitted by Madras Act II of 1930.] or not;(e)the redistribution of boundaries and the reconstitution of plots belonging to owners of property comprised in the scheme;(f)the disposal by sale, exchange, lease, or otherwise of land acquired or owned by the council;(g)transport facilities;(h)water-supply;(i)lighting;(j)drainage inclusive of severage and of surface draining and sewage disposal;(k)the allotment or reservation of land for streets, roads, squares, houses [XXX] buildings for religious and charitable purposes, open spaces, gardens, recreation grounds, schools, markets, shops, factories, hospitals, dispensaries, Government and municipal buildings, and public purposes of all kinds;(l)construction of houses '[XXX] [For the poorer and working classes' were omitted by Madras Act II of 1930.];(m)the preservation of objects and buildings of archaeological or historic interest or of natural beauty or actually used for religious purposes or regarded by the public with special religious veneration;(n)the imposition of conditions and restrictions in regard to the character, number, architectural features and height of buildings allowed in specified areas, and the purposes to which buildings or specified areas may or may not be appropriated; and the provision and maintenance of sufficient open space about buildings;(o)the suspension, [restriction or modification] [Inserted by Madras Act II of 1930.] so far as may be necessary for the proper carrying out of the scheme, of any provision in [XXX] ['The Madras City Municipal Act, 1919' were omitted by the A.A (Amdt) O. 1954.] [the Telangana Municipalities Act, 1965, (Act 6 of 1965). or the [Andhra Pradesh (Andhra Area) District Boards Act, 1920] [Adapted by G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] or as the case may be, [the Telangana District Boards Act, 1955] [Adapted in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] or in any rule, by-law or regulation made under the said Acts and in force in the area included in the scheme ;](p)the [suspension, restriction or] [Inserted by Madras Act II of 1930.] modification, so far as may be necessary for the proper carrying out of the scheme, of any provision in [the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, (Act I of 1908).] [Andhra Area Acts.] affecting the conversion of holdings or portions thereof into building land in the area included in the scheme;Explanation. - The word 'holding' in this clause shall have the same meaning as in [the Andhra Pradesh (Andhra Area) Estates Land Act, 1908.] [Andhra Area Acts.](q)the advance to the owners of land or buildings comprised within the scheme, upon such terms and conditions as may be provided by the scheme, of the whole or part of the amount required for the erection of buildings or for the carrying out of the works, alterations or improvements in accordance with the scheme;(r)such other matters not inconsistent with the objects of this Act as may be prescribed.
