Section 30 in The Goa Rehabilitation Board Act, 2006
30. Matters to be provided for in rehabilitation schemes.
- Notwithstanding anything contained in any other law for the time being in force, a rehabilitation scheme may provide for all or any of the following matters, namely:-(a)the acquisition by purchase, exchange or otherwise of any property necessary for or affected by the execution of the scheme; by following the provision of the land acquisition Act, 1894;(b)the laying or re-laying out of any land comprised in the scheme;(c)the distribution or re-distribution of sites belonging to owners of the property comprised in the scheme;(d)the closure or demolition of dwellings or portions of dwellings unfit for human habitation;(e)the demolition of obstructive buildings or portion of buildings;(f)the construction and reconstruction of any type of buildings, their maintenance and preservation;(g)the sale, lease or exchange of any property comprised in the scheme;(h)the construction and alteration of roads, streets, back lanes, bridges, culverts and causeways;(i)the draining, water supply and lighting of the streets included in the scheme;(j)the provision of open parks, playing fields and open spaces for the benefit of any area comprised in the scheme or any adjoining area and the enlargement of existing parks, playing fields, open spaces and approaches;(k)the provision of sanitary arrangements required for the area comprised in the scheme, including conservation and prevention of injury or contamination to reverse or other sources and means of water supply;(l)the provision of accommodation for any class of inhabitants;(m)the provision of facilities for communication and transport;(n)the collection of such information and statistics as may be necessary for the purpose of this Act;(o)the reclamation or reservation of lands for markets, gardens, playing fields and afforestation;(p)the provision of schools, parks, dispensaries, hospitals, swimming pools, cinema houses, restaurant, shops, markets, fuel depots, laundries, hair dressing saloons and other amenities; and(q)any other matter for which, in the opinion of the Government, it is expedient to make provision with a view to rehabilitate and for the improvement of any area comprised in the scheme or of any adjoining area for the general efficiency of the scheme.Explanation. - For the purposes of this section, the Government may, by notification, specify any area surrounding or adjoining the area included in a housing rehabilitation scheme to be an "adjoining area".
