Section 173(2) in Rajasthan Municipalities Act, 2009
(2)A project or scheme may make provisions for all or any of the following matters, namely:-(a)acquisition, development, reservation and sale or leasing of land for purpose of public utilities such as roads, streets, open spaces, parks, gardens, recreation and play grounds, hospitals, dispensaries, educational institutions, green-belts, dairies, housing development, development of markets, shopping centers, commercial complexes, cultural centers, administrative centers, transport facilities and public purposes of all kinds;(b)preparation of layout plan of any land comprised in the scheme;(c)re-distribution of sites belonging to owners of property comprised in the scheme;(d)closure or demolition of buildings or portion of building unfit for human habitation;(e)demolition of obstructive building or portions thereof;(f)construction and reconstruction of buildings;(g)construction and alteration of streets, including private streets;(h)street lighting, water supply, drainage and other conveniences;(i)provision of open spaces;(j)sanitary arrangements required for the area comprised in the scheme;(k)provision of accommodation for any class of the inhabitants; (1) provisions of facilities for communications;(m)sale, letting or exchange of any property comprised in the scheme;(n)re-construction of plots for the purpose of buildings, roads, drainage inclusive of sewerage, surface or sub-soil drainage, sewerage disposal and other similar amenities;(o)construction, alteration and removal of buildings, bridges and other structures;,(p)preservation of objects of historical or national interest or natural beauty and of buildings actually used for religious purposes;(q)reservation of land in any scheme to such extent as may be prescribed in the rules made by the State Government for the purpose of providing housing accommodation to the members of Scheduled Castes, Scheduled Tribes, the Backward Classes and weaker Sections of the society, including disabled, handicapped and mentally retarded persons and unassisted elderly persons;(r)imposition of conditions and restriction in regard to the open space to be maintained around buildings, the percentage of building area for a plot, the number, size, height and character of building allowed in specified areas, the purposes to which buildings or specified areas may or may not be appropriated, the sub-division of plots, the discontinuance of objectionable uses of lands in any area in specified periods, parking space and loading and unloading space for any building and the sizes or locations of projections, advertisement signs, and hoardings;(s)any other work of a nature such as would bring about environmental improvements which may be taken up by the Municipality and all such other matters not inconsistent with the objects of this Act.
