Section 22(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(2)Such scheme may, within the limits of the area comprised in the scheme, provide for the following matters, namely -(a)the acquisition of any land which, in the opinion of the Board, is necessary for the scheme ;(b)the re-laying out of all or any of the lands so acquired including the construction and reconstruction of buildings by the Board or by persons authorised by the Board in that behalf and the laying out, construction and alteration of streets and thorough-fares ;(c)the drainage, water-supply and lighting of streets and thoroughfares so laid-out, constructed or altered ;(d)the reclaiming or raising or lowering the level of any land vested in, or acquired by, the Board for the purposes of the scheme ; and(e)the provision of open spaces for the better ventilation of the area comprised in the scheme.
