(1)Notwithstanding anything contained in any other law for the time being in force, the Municipality may, with the approval of the State Government, prepare such improvement scheme for the purpose of effecting environmental or general improvement of slums as it may consider necessary, and publish a copy of such scheme in such manner as may be prescribed.(2)The slum improvement scheme may provide for all or any of the following matters:-(a)water-supply including sinking of tube-wells, laying of water pipelines, installation of overhead reservoirs, and flushing arrangements for privies and urinals,(b)drainage and sewerage including connections with any existing channel or sewer main or laying or diverting of drains,(c)conversion of service privies into septic tank privies or water-borne privies connected with sewer mains,(d)sewage and garbage removal,(e)raising, lowering or levelling of land and improvement of pathways and passages,(f)lighting including laying of cables or overhead lines,(g)improvement of huts or other structures, and(h)such other matters as may be considered necessary for carrying out the purposes of this chapter.(3)While approving any slum improvement scheme, the State Government shall take into account the activities of other agencies or authorities affecting all or any of the matters referred to in sub-section (2).
