Section 22(1)(z) in Madhya Pradesh Investment Region Development and Management Act, 2013

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

(z)prevention of vagrancy, establishing and maintaining poor houses;

(za)establishing and maintaining a farm or factory for the disposal of sewage's;

(zb)swimming pools, public wash houses, bathing places, and other institution designed for the improvement of public health;

(zc)the purchase of any undertaking for the supply of electric energy or gas or starting or subsidizing of any such undertaking;

(zd)measures to meet any calamity;

(ze)the regulation of lodging houses, and boarding houses, hotels;

(zf)establishing and maintaining means necessary for public medical relief;

(zg)matters likely to promote the public health, safety or convenience of the public;

(zh)urban planning including town planning;

(zi)regulations of land-use and construction of buildings;

(zj)planning for economic and social development;

(zk)nothing contained in above shall restrict the power of the agency to make provisions for any function required for the scheme area.

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