18A. [ Matters to be provided for by land development schemes. [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.]
- Notwithstanding anything contained in any other law for the time being in force, a land development scheme may within the limits of the area comprised in the scheme, provide f or all or any of the following matters, namely: -(a)the acquisition by purchase, exchange or otherwise, of any land which in the opinion of the Board will be necessary for or affected by the execution of scheme;(b)laying or re-laying of all or any land comprised in the scheme and formation and alteration of streets;(c)drainage, water supply and electricity and carrying out by the Board in the area included in the scheme, drainage sewerage and water supply works;(d)the distribution or redistribution of sites comprised in the scheme;(e)raising the level of any land which the Board may consider expedient to raise to facilitate better drainage;(f)forming open space for the better ventilation of the area comprised in the scheme or any adjoining area;(g)sanitary arrangements required;(h)sites for parks, playgrounds, stadium, recreation grounds, school buildings, markets, motor vehicle stands, theatres, police stations, post offices, co-operative societies, public urinals and latrines, petrol service stations, hospitals, dispensaries, banks, burial and cremation grounds and sites for public purposes of other kinds.]
