Section 51 in The Himachal Pradesh Town and Country Planning Act, 1977
51. Town development schemes.
- A town development scheme may make provision for any of the following matters:-(i)acquisition, development and sale or leasing of land for the purpose of town expansion.(ii)acquisition, relaying out of, rebuilding or relcating areas which have been badly laid out or which have developed or degenerated into a slum;(iii)acquisition and development of land for public purposes such as housing development, development of shopping centres, cultural centres, administrative centres;(iv)acquisition and development of areas for commercial and industrial purposes;(v)undertaking of such building or construction work as may be necessary to provide housing, shopping, commercial or other facilities;(vi)acquisition of land and its development for the purpose of laying out or remodelling of road and street pattern;(vii)acquisition and development of land for playgrounds, parks, recreation centres and stadium;(vii)reconstruction of plots for the purpose of buildings, roads, drams, sewerage lines and other similar amenities:(ix)any other work of a nature such as would be about environmental improvements which may be taken up by the authority with the prior approval of the State Government
